NAINAR AND ORS. Vs. CHELLIAH AND ORS.

JUDGEMENT

(1.) The appellants are the plaintiffs and the respondents are the defendants in O.S.No.126 of 2003 on the file of the Principal District Munsif, Thoothukudi. The suit filed by the appellants was decreed partly, by the judgment and decree, dated 04.02.2004. The respondents 2 to 4 filed A.S.No.60 of 2004 and appellants filed Cross-appeal No.60 of 2004 before the Subordinate Court, Thoothukudi. The lower appellate Court by the judgment and decree, dated 26.07.2005 allowed the A.S.No.60 of 2004 filed by the respondents 2 to 4 and dismissed the cross-appeal No.60 of 2004 filed by the appellants.

(2.) Aggrieved by the said judgment and decree, the appellants have filed the present Second Appeal.

(3.) The case of the appellants:-