AMEERJAN AND ORS. Vs. SHANTHA

JUDGEMENT

(1.) The defendants in O.S. No. 843 of 2004 on the file of the learned Principal District Munsif, Namakkal are the appellants. The plaintiff in the suit is the respondent herein. The respondent filed the said suit for declaration of title and for injunction to restrain the defendants from in any manner interfering with her peaceful possession and enjoyment of the suit property. The trial court, by decree and judgment dated 23.02.2007, decreed the suit as prayed for. As against the same, the appellants filed an appeal in A.S. No. 38 of 2011 on the file of the learned Subordinate Judge, Namakkal. By decree and judgment dated 28.10.2014, the lower appellate court dismissed the appeal thereby confirming the decree and judgment of the trial court. Challenging the same, the appellants are before this Court with this Second Appeal.

(2.) This Second Appeal has come up before me today for admission. I have heard the learned Counsel for the appellants and the learned Counsel for the respondent and I have also perused the records carefully.

(3.) The case of the plaintiff in brief is as follows: