VELAPPA GOUNDER Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) This appeal is directed against the judgment and decree made in A.S.No.95 of 2001 dated 02.08.2001 in dismissing the appeal preferred against the judgment and decree of the trial court passed in O.S.No.208 of 1999 dated 13.12.2000 in dismissing the suit.

(2.) The plaintiffs are the appellants and the defendants are the respondents in this appeal.

(3.) The case of the plaintiffs before the trial court would be thus:-