VADIVELU AND ORS Vs. NATESAN AND ORS

JUDGEMENT

(1.) The plaintiffs are the appellants.

(2.) The plaintiffs have filed this Second Appeal challenging the judgment and decree dated 20.2.2001 rendered in A.S.No.171 of 1999, allowing the appeal, thereby reversing the judgment and decree dated 24.9.1999 rendered in O.S.No.649 of 1996, on the file of Principal District Munsif, Tiruvannamalai, decreeing the suit.

(3.) The plaintiffs filed the suit for declaration and injunction. The suit was decreed. The defendants filed the appeal challenging the findings in O.S.No.649 of 1996. The appeal was allowed with cost thereby setting aside the decree and judgment passed in O.S.No.649 of 1996. As against which, second appeal has been filed.