SHAKEENABEE Vs. ALLABAKSHI

JUDGEMENT

(1.) The defendants 1, 2 and 4 in this second appeal have impugned the judgment and decree dated 16.12.2010 made in A.S.No.60 of 2009 on the file of the Second Additional Sub Court, Villupuram, confirming the judgment and decree dated 02.04.2009 made in O.S.No.163 of 2006 on the file of the Principal District Munsif Court, Tirukovilur.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal:

(3.) The suit has been laid by the plaintiffs for declaration, possession and mesne profits.