G PUNNIYAMOORTHY Vs. KRISHNAMOORTHY (DIED)

JUDGEMENT

(1.) The defeated defendants are the appellants herein.

(2.) The plaintiff filed the suit, in O.S.No.1821 of 1990, before the learned II Additional District Munsif, Tiruchirappalli, for the relief of declaration and recovery of possession with future profits.

(3.) After contest, the learned II Additional District Munsif, Tiruchirappalli, by Judgment and Decree, dated 31.01.2000, decreed the suit.