GOVINDAN(DIED) Vs. R. PANDHUHASAMY

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree passed by the learned Subordinate Judge, Srivilliputhur, in A.S.No.41 of 2010, dated 19.01.2016, confirming the Judgement and Decree in O.S.No.165 of 2002, dated 28.04.2010, on the file of the learned Additional District Munsif, Srivilliputhur.

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

(3.) Defendants 2 to 4 in O.S.No.165 of 2002 on the file of the learned Additional District Munsif, Srivilliputhur, are the appellants in this Second Appeal. The respondent in this Appeal as plaintiff filed the Suit in O.S.No.165 of 2002 for declaration of title and for recovery of possession in respect of suit 6th item of property and for other reliefs including the relief of mandatory injunction and for permanent injunction.