SUNDARI AND ORS. Vs. SARAVANAMUTHU AND ORS.

JUDGEMENT

(1.) THE defendants 1 to 5 in O.S. No. 450 of 2000 on the file of the learned Principal Subordinate Judge, Pondicherry are the appellants herein. The 1st respondent in this appeal is the plaintiff and the 2nd respondent is the 6th defendant in the suit. The 1st respondent had filed the suit for declaration of title and for permanent injunction to restrain the defendants from in any manner interfering with his peaceful possession and enjoyment of the suit property. The trial court decreed the suit by decree and judgment dated 23.09.2011. As against the same, the appellants filed an appeal in A.S. No. 47 of 2011 on the file of the learned II Additional District Judge, Pondicherry. The said appeal was dismissed by decree and judgment dated 22.04.2014 thereby confirming the decree and judgment of the trial court. That is how the appellants are before this Court with this Second Appeal.

(2.) THE case of the plaintiff is as follows:

(3.) SO far as the defendants 1 to 5 who are the appellants 1 to 5 herein are concerned, the story goes as follows: