K. SUBRAMANIYA NAIDU Vs. DHANALAKSHMI

JUDGEMENT

(1.) The unsuccessful plaintiffs in a suit for declaration and possession in the properties are the appellants.

(2.) The Trial Court had partly decreed the suit, granting the relief of declaration and possession, turning down the relief of mesne profits. The First Appeal preferred by the defendants was allowed and thereby, the present Second Appeal has been preferred by the plaintiffs, challenging the disallowance of the relief of the declaration and possession.

(3.) The Second Appeal was admitted by me on 26/3/2024, on the following two substantial questions of law:-