C SUBBIAH AND; CHINNAYEE Vs. C MEENAKSHI

JUDGEMENT

(1.) After having lost their case in both the Courts below, the plaintiffs in the original suit have brought forth this second appeal before this Court.

(2.) The suit had been filed by the appellants herein on the file of the trial Court, namely District Munsif, Tirupattur, for a declaration that the suit properties belonged to the appellants/plaintiffs and for a consequential injunction not to disturb their possession and enjoyment against the respondent/defendant.

(3.) The following were the averments, in brief, made in the plaint: