FATHIMA Vs. NOORJAHAN

JUDGEMENT

(1.) The above Second Appeal arises against the Judgment and Decree passed in A.S.No.52 of 2007, on the file of the Additional Subordinate Court, Dindigul confirming the the Judgment and Decree passed in O.S.No.1356 of 2004 on the file of I Additional District Munsif Court, Dindigul.

(2.) The plaintiffs are the appellants and the respondent is the defendant in the suit. The plaintiffs filed the suit in O.S.No.1356 of 2004 for declaration, injunction and recovery of possession.

(3.) The brief case of the plaintiffs is as follows: