M V KUGESAN AND ORS Vs. SUBATRA; ELANGOVAN

JUDGEMENT

(1.) The present Second Appeal is directed against the concurrent findings of facts reached by both the Trial Court and the First Appellate Court.

(2.) The appellants/plaintiffs filed a suit in O.S.No.312 of 2004, seeking for the relief of declaration of title and injunction against the respondents/defendants. As the said suit was dismissed against the appellants/plaintiffs, the same was challenged before the First Appellate Court/learned Principal Subordinate Judge, Virudhachalam.

(3.) The First Appellate Court also accepted the findings given by the Trial Court and confirmed the judgment and decree. Aggrieved by the concurrent judgments and decrees of the Courts below, the present Second Appeal has been filed.