S KANDASAMY Vs. KARUPPAKONAR

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree in A.S. No. 174 of 1994 dated. 10.10.1996 on the file of the Principal District Court, Kamarajar District at Srivilliputhur, confirming the judgment and decree in O.S. No. 288 of 1984 dated 30.1.1990 on the file of the Additional District Munsif Court, Sattur.

(2.) The appellants are the defendants in the suit. The plaintiff , the deceased Guruvammal filed a suit for possession of mesne profits in the year 1984. During the pendency of the suit, the said Guruvammal died and her legal representatives were added as other plaintiffs.

(3.) Though the defendants other than the first defendant absented themselves and allowed the decree to be passed ex-parte against them, the first defendant contested the suit. However, the defendants lost in both the. courts which necessitated them to file this appeal before this Court.