MUTHUKUMAR Vs. ANNAKAMU

JUDGEMENT

(1.) This Appeal Suit has been filed against the Judgment and Decree, dtd. 30/8/2013 in O.S.No. 123 of 2010, passed by the learned II Additional District Judge, Tiruchirappalli.

(2.) The appellants herein and the 4th respondent have filed a suit in O.S.No. 123 of 2010 on the file of the learned II Additional District Judge, Tiruchirappalli against the 1st to 3rd respondent herein, for declaration of title of the suit property and also sought for a direction to the 1st respondent herein/D-1 to deliver the 'A' schedule property and with liberty to remove the construction and also direct the 2nd respondent herein/D-2 to deliver the possession of the 'B' schedule property and for future profits from the date of plaint till delivery of possession. The said suit was dismissed on 30/8/2013. Against the said dismissal, the plaintiff Nos. 1,2 and 4 have preferred this present appeal suit.

(3.) Heard on either side. Perused the material documents placed on record.