LAKSHMIAMMAL Vs. NATCHIAR AMMAL

JUDGEMENT

(1.) THIS is a defendants, appeal.

(2.) THE respondents/Plaintiffs filed the suit in O.S.No.561 of 1996 in the court of the learned Principal District Munsif, Sankarankovil seeking declaration with respect to item Nos. 2 to 6 in the second schedule of the suit properties and for consequential injunction tracing their title to the suit property based on certain title deeds.

(3.) ON the other hand, the defendants through first defendant have filed written statement, denying the title as well as possession of the plaintiffs. Triable issues were framed. The suit was put on trial. Evidence both oral and documentary were adduced. The trial Court came to the conclusion that the plaintiffs have not proved their case and thus dismissed the suit.