K.KUMAR Vs. GOWRI

JUDGEMENT

(1.) This appeal has been preferred challenging the judgment of the II Additional District Judge, Puducherry dtd. 27/6/2018 made in OS.No.48 of 2013.

(2.) The appellants are the plaintiffs who filed the suit for various reliefs namely declaration, partition and separate possession in respect of their alleged 7/40th share of the suit property for each along with permanent injunction.

(3.) The first and third defendants filed a written statement along with counter claim praying for dismissal of the suit and grant the relief of mandatory injunction, past and future mesne profits. The 2nd defendant had also filed a written statement along with the counter claim to dismiss the suit and grant the reliefs of mandatory injunction and recovery of possession. The learned trial Judge had dismissed the suit filed by the plaintiffs and allowed the counter claim of defendants 2 and 3. Aggrieved over the same, the plaintiffs have filed this appeal by challenging the decree and judgment made in OS.No.48 of 2013.