RAMAN Vs. KOOTHAYEE

JUDGEMENT

(1.) The second appeal is filed against the judgment and decree dated 03.08.2017 made in A.S.No.20 of 2016, on the file of the learned Additional District Judge (Fast Track Court), Paramakudi, reversing the judgment and decree dated 24.02.2016 made in O.S.No.63 of 2013 on the file of the Sub Court, Paramakudi.

(2.) The respondents 1 and 2 herein, represented by the power of agent filed a suit in O.S.No.63 of 2013 on the file of the Sub Court, Paramakudi for declaration and permanent injunction in respect of the suit property and for other reliefs.

(3.) The case of the plaintiffs are as follows: