MANONMANI AND ORS Vs. V SELVARAJ

JUDGEMENT

(1.) This second appeal is focussed by the plaintiffs, animadverting upon the judgement and decree dated 21.10.2003 passed by the Principal District Judge, Vellore, in A.S.No.54 of 2003, confirming the judgement and decree dated 30.12.2002 passed by the Additional District Munsif, Vellore, in O.S.No.768 of 1992, which was one for declaration of title and for recovery of possession of the suit property.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus: