KARUNANITHI AND OTHERS Vs. THANGARASU

JUDGEMENT

(1.) The instant appeal has been preferred by the defendants against the impugned judgment and decree dated 13.11.2008 passed by the Principal Subordinate Judge, Villupuram, in A.S. No. 3 of 2007 decreeing the suit filed for the relief of declaration of title and injunction and subsequently, amended for recovery of possession thereby reversing the judgment and decree dated 30.6.2005 passed by the learned First Additional District Munsif - cum Judicial Magistrate No. 1, Ulundurpet, in O.S. No. 396 of 2000.

(2.) The facts which are necessary to dispose of the appeal are recapitulated as under:

(3.) Heard the learned counsel appearing for the parties and perused the records.