GOVINDASAMY Vs. REGUPATHY

JUDGEMENT

(1.) The above Second Appeal arises against the Judgment and Decree dtd. 29/9/2010 passed by the learned Subordinate Judge, Ariyalur in A.S.No.86 of 1996 reversing the Judgment and Decree dtd. 31/1/1996 passed by the learned District Munsif, Ariyalur in O.S.No.324 of 1991.

(2.) The parties are described in the same array as in the Original Suit.

(3.) The appellants herein are the plaintiffs in the suit O.S.No.324 of 1991 on the file of the learned District Munsif, Ariyalur filed for declaration and for injunction against the defendant in respect of the suit property as described in the Plaint schedule to an extent of 0.05 cents with four boundaries at Sannasinallur Village in Natham S.F.No.251/1-2B, North of Ragupathy (defendnat) : East of Muthuvel Padayachi West of Street, and South of Road - within this 0.05 cents out of Ac.5.34 cents.