DILLI BABU Vs. ARUMUGAM

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in A.S.No.31 of 2009 dtd. 16/8/2010 on the file of the learned Subordinate Judge, Madurantagam and in O.S.No.163 of 1995 dtd. 21/12/2004 on the file of the learned District Munsif, Madurantagam, the appellants, who are the plaintiffs 1 and 2 in the above referred suit, are before this Court with the present Second Appeal.

(2.) The suit is for declaration, declaring that the suit property is the joint family property of the plaintiffs and the defendants.

(3.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.