ARUMUGAM Vs. SUNDARAMMAL

JUDGEMENT

(1.) Defendants 2 and 3 are the appellants.

(2.) The respondent herein filed the suit in O.S.No.429 of 1987 for declaration declaring her possessory title to the suit property and for consequential injunction with the alternative prayer for recovery of possession which was dismissed. Aggrieved by the judgment and decree, the respondent herein filed A.S.No.137 of 1991 before the Principal Subordinate Court, Cuddalore which was allowed. Hence, the second appeal has been preferred by defendants 2 and 3.

(3.) . Substantial questions of law that were framed in this second appeal are:- "