SHANMUGA KONAR (DIED) Vs. MARIAPPAN

JUDGEMENT

(1.) This Second Appeal has been filed to set aside the Judgment and decree dated 06.04.2004 in A.S. No.157 of 2002 on the file of the I Additional Sub- Court, Tirunelveli reversing the Judgment and decree dated 23.11.2000 in OS.No.227 of 1995 on the file of the learned Additional District Munsif, Valliyoor and to decree the suit as prayed for with cost.

(2.) The second and third defendants in O.S.No.227 of 1995 on the file of the learned Additional District Munsif, Valliyoor are the appellants.

(3.) O.S. No. 227 of 1995 had been filed by the first respondent herein Mariappan S/o.Madasamy Konar against the four defendants namely Subbiah and his father Shanmuga Konar, Danil and Subbiah Gounder who were subsequent purchasers, seeking relief of declaration of title with respect to the suit property and for recovery of possession and also for past mesne profits to a sum of Rs. 4,050/-(Rupees Four Thousand Fifty Only) and future mesne profits and for costs of the suit.