POONGODI, RAVICHANDRAN, BASKAR Vs. MANI

JUDGEMENT

(1.) The appellants herein filed a suit as plaintiffs in O. S. No. 299 of 1998 on the file of the Additional District Munsif, Kallakurichi, seeking for declaration and permanent injunction.

(2.) The facts giving rise to the present appeal are as follows:-

(3.) The Trial Court, after considering the case of both sides with the oral and documentary evidence, held that the decree for declaration of title cannot be granted, as the very patta-Ex. A1, upon which the claim of the plaint was made, came to be cancelled by cancellation order, which was marked as Ex. B5, dated 04.05.2000. The said finding also came to be affirmed by the First Appellate Court. Aggrieved by the same, the appellants/plaintiffs have filed the present Second Appeal.