C VEDAGIRI; C GNANAMURTHY Vs. C NAGAPPAN

JUDGEMENT

(1.) The defendants in O.S.No.315 of 2006, on the file of the learned District Munsif, Chenglepattu, are the appellants herein.

(2.) The respondent/plaintiff filed the above suit for the relief of declaration of title, recovery of possession and injunction.

(3.) The suit was dismissed by the Trial Court and the First Appeal filed by the respondent in A.S.No.14 of 2010, on the file of the Subordinate Court, Chenglepattu, was allowed. Aggrieved by the said judgment and decree, this Second Appeal is filed by the appellants.