MUTHURAMALINGAM & ORS. Vs. KANAKARENGANAYAKI & ORS.

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree passed by the learned Subordinate Judge, Ambasamudram, in A.S.No. 21 of 2015, dated 07.10.2016, confirming the Judgment and Decree passed by the learned Principal District Munsif, Ambasamudram, in O.S. No.109 of 2013, dated 10.04.2015.

(2.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents.

(3.) The defendants in the Suit in O.S. No.109 of 2013 on the file of the learned Principal District Munsif, Ambasamudram, are the appellants in the Second Appeal. The plaintiffs in the Suit are the respondents herein. The respondents filed the Suit in O.S. No.109 of 2013 on the file of the learned Principal District Munsif, Ambasamudram, for declaration of their title and for recovery of possession of the suit property from the defendants and for other consequential reliefs. The suit property has been described as tiled houses bearing door Nos. 93, 94 and 95 in Vikramasingapuram Village, Sankarapandiyapuram, Ambasamudram Taluk.