MARIAPPAN Vs. A.PAULRAJ

JUDGEMENT

(1.) The plaintiffs in a suit for declaration of title and for recovery of possession and also for declaration of documents to be null and void and not binding on the plaintiffs, are the appellants herein, aggrieved by the reversal findings rendered by the First Appellate Court.

(2.) I have heard Mr.H.Arumugam, learned counsel for the appellants and Mr.Nissar Ahmed, learned Senior Counsel for Mr.M.R.Seenivasan, learned counsel for the respondents 2, 4 and 5 and Mr.M.P.Senthil, learned counsel for the 3rd respondent.

(3.) The Second Appeal was admitted by this Court on 16/4/2019, on the following substantial questions law: