SUNDARAMANI(DIED) Vs. K.V.SARVESAN(DIED)

JUDGEMENT

(1.) Heard Mr.C.T.Mohan, learned Senior Counsel for the appellants and Mr R.Krishnaswamy, learned Counsel for R2 and perused the materials available on record.

(2.) The appellants are defendants in the suit. The plaintiffs filed the suit O.S.No.262 of 2002, for declaring their title over the suit property against the defendants; for recovery of possession and for permanent injunction. The trial Court dismissed the suit and on the first appeal preferred by the plaintiffs, the first appellate Court allowed the appeal and reversed the judgment of the trial Court and decreed the suit. Hence, the defendants have preferred the present Second Appeal.

(3.) The brief facts of the case reads as follows: