POYYAMOZHI Vs. NARAYANASAMI PADAYACHI

JUDGEMENT

(1.) THIS judgment shall govern the above three-second appeals. These second appeals have been filed challenging a common judgment of the Subordinate Judge, Cuddalore, made in A. S. Nos. 28/93, 30/93 and 32/93 wherein the judgment of the District Munsif, Cuddalore in O. S. No. 531, 532 and 533/82 was reversed.

(2.) THE appellants before this Court were the plaintiffs, who filed the said three suits seeking for declaration of title and consequential permanent injunction or in the alternate, recovery of possession from the defendants/respondents herein. On trial, the suits were decreed granting declaration and consequential permanent injunction. Aggrieved defendants took them on appeals wherein the judgment of the trial Court was reversed and the suits were dismissed. Hence, these three second appeals at the instance of the plaintiffs.

(3.) THE Court heard the learned counsel for the appellants and also the respondents.