SATHAPPAN CHETTIAR Vs. PARVARTHAVARTHINI

JUDGEMENT

(1.) The first and second defendants in O.S.No.258 of 1999 on the file of District Munsif Court, Palani, are the appellants herein.

(2.) O.S.No.258 of 1999 had been filed by the first respondent herein, Parvathavarthini, for a decree against the defendants to declare her title by adverse possession or possessory right in the suit property and for permanent injunction against the first and second defendants from causing interference to her peaceful possession and for costs of the suit.

(3.) The said suit was dismissed by the learned District Munsif, Palani, by judgment and decree dated 26.09.2008. As against the said judgment and decree, the plaintiff had filed A.S.No.4 of 2009, which came up for consideration before the Subordinate Judge, Palani, who by judgment and decree dated 15.09.2010, reversed the judgment and decree of the trial Court, allowed the appeal and decreed the suit. Consequently, the first and second defendants have filed the present second appeal. In the suit, the plaintiff had also impleaded the Sub-Registrar, District Registrar Officer, Palani, as third defendant. However, no relief was sought against the said third defendant.