M.PHILIP @ KANNUSAMY Vs. J.GUNALAN

JUDGEMENT

(1.) The defendants 1 to 6 and 8 in this second appeal have challenged the judgment and decree dated 23.12.2010 passed in A.S.No.75/2010 on the file of the Principal Subordinate Court, Erode, reversing the judgment and decree dated 18.06.2010 passed in O.S.No.786 of 2005 on the file of the Second Additional District Munsif Court, Erode.

(2.) The suit has been laid by the plaintiffs for the reliefs of declaration and possession.

(3.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal.