SETTU Vs. PONNARUMBU; VELLACHI; KULLAPATTU; VARADHARAJU

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree passed in A.S.No.21 of 2007 on the file of Subordinate Court, Panruti confirming the judgment and decree passed in O.S.No.170 of 1999 on the file of District Munsif Court, Panruti.

(2.) The first defendant is the appellant, respondents 1 to 3 were the plaintiffs and the 4th respondent was the second defendant in the suit.

(3.) The plaintiff filed the suit in O.S.No.170 of 1999 for declaration and recovery of possession.