RAMATHILAGAM AND ORS Vs. NAMBI NAIDU; SRIRAMA NAIDU

JUDGEMENT

(1.) Challenge in this second appeal is to the judgment and decree, dated 22.02.2005 passed in A.S.No.238 of 2004 by the II Additional Subordinate Judge, Tirunelveli, confirming the judgment and decree passed in O.S.No.782 of 1996 on the file of the District Munsif-cum-Judicial Magistrate, Nanguneri, dated 03.12.2004.

(2.) M.P.No.1 of 2011 has been filed by the appellants under Order 41 Rule 27 of CPC., to receive additional documents on the side of the appellants/D.2 to D.6

(3.) The respondents herein as plaintiffs 2 and 3 has instituted Original Suit No.782 of 1996 on the file of the trial Court praying for the relief of declaration and permanent injunction, wherein the present appellants have been shown as defendant 2 to 6.