K PALANISAMY Vs. KALIAMMAL

JUDGEMENT

(1.) At this admission stage, heard the learned Counsel for both sides.

(2.) No case is made out by the appellants for making admission of this second appeal, since the Court is unable to notice any question of law or substantial question of law to be formulated for consideration.

(3.) It was a suit filed by the respondent/plaintiff seeking for a declaration of her title in respect of the suit property along with consequential permanent injunction. The suit was resisted by the appellants/defendants stating interalia that the plaintiff had no semblance of right even in the suit property, and hence, her claim has got to be rejected. Both the Courts below agreeing with the case of the plaintiff, have recorded a concurrent finding that the plaintiff is entitled to the suit property, and hence, the declaration along with the consequential injunction were to be granted. Aggrieved defendants have brought forth this second appeal.