LAKSHMI AMMAL Vs. ARUNRAJ

JUDGEMENT

(1.) The above second appeal arise out of the judgment and decree dtd. 6/3/2025 made in A.S.No.25of 2023 on the file of Principal Sub Court, Namakkal, confirming the judgment and decree dtd. 21/3/2023 made in O.S.No.50 of 2017 on the file of the District Munsif Court, Namakkal.

(2.) The defendants 1 to 4 have preferred the present second appeal. The 1st respondent as plaintiff filed the above suit for declaration

(3.) The trial Court decreed the above suit in favour of the plaintiff and the same was confirmed by the First Appellate Court. Aggrieved by this, the present appeal is preferred by the defendants 1 to 4.