ARULNATHAN Vs. SEMATHAMMAL AND ORS.

JUDGEMENT

(1.) This second appeal is projected by the defendant inveighing the judgement and decree dated 26.09.2008 passed by the learned Subordinate Judge, Tiruvannamalai, in A.S. No. 78 of 2007 wherein and by which the judgment and decree dated 07.08.2007 passed by the learned District Munsif, Arni, in O.S. No. 343 of 1999, were reversed allowing the First Appeal at the instance of the plaintiffs.

(2.) The plaintiffs / respondents 1 and 2 herein filed suit O.S. No. 343 of 1999 for recovery of possession of "B" Schedule item of the suit property and for permanent injunction.

(3.) A summary of brief facts, relevant to dispose of the present appeal, is recapitulated as under:-