KARPAAGAMMAL Vs. SUSEELA

JUDGEMENT

(1.) The unsuccessful plaintiff is the appellant herein.

(2.) For the sake of convenience parties are referred to as per their ranking before the Trial Court.

(3.) The plaintiffs have filed a suit in O.S.No.283 of 2008, before the District Munsif at Tiruttni, for declaration of their right and title over "B" Schedule property, consequential injunction against the defendant and the said suit was decreed by an order dtd. 30/8/2012. Aggrieved over the same, the defendant has filed an appeal suit in A.S.No.28 of 2013, before the Court of the learned Subordinate judge, Tiruttani and by an order dtd. 17/10/2014, the learned Judge has allowed the same and thereby, the plaintiff was non suited. Hence, the Second Appeal.