SEKAR Vs. ARTHANARI

JUDGEMENT

(1.) The respondents in S.A. No. 203 in 2003, Sekar and Lakshmiammal, aggrieved by the judgment dtd. 11/12/2009, by which judgment, the second appeal had been allowed, thereby reversing the judgment of the first appellate Court in A.S. No. 3 of 1999 are the review applicants herein.

(2.) They were the defendants in O.S. No 63 of 1990 on the file of the Additional District Munsif Court, Kallakurichi.

(3.) O.S. No. 63 of 1990 had been filed by the plaintiff, Arthanari seeking declaration of title over the suit properties and for permanent injunction to protect possession. Since it was alleged that pending the suit, the defendants therein, Sekar and Laksmiammal, the review applicants herein, had trespassed into the suit property, the plaint was amended to include the relief of recovery of possession.