SEETHA RAMAN Vs. KANNAPIRAN

JUDGEMENT

(1.) The above two second appeals are directed against the judgements of the Lower Appellate Court, one reversing the judgments passed in the suit for declaration of title and recovery of possession and two dismissing the suit filed for specific performance.

(2.) The appellants are the plaintiffs in O.S. No. 227 of 1998 suit filed for declaration and possession and the defendants 1 to 3 in O.S. No. 99 of 2004 the suit filed for specific performance.

(3.) The subject suits is in respect of 4 acres 52 cents of dry land in R.S. No. 54/1 in Killai Village, Parangipettai Sub-Registrar District, Chidambaram Registration District.