S P KRISHNAN Vs. KAMALAM

JUDGEMENT

(1.) Mr.S.Parthasarathy, learned counsel on record for the appellants submits that his clients have taken away the entire papers about three years back, that he permitted them for change of vakalat and that he had appeared only in the SR stage. The learned counsel further reports no instructions.

(2.) Heard Mr.N.A.Nissar Ahmed, learned counsel for the respondents.

(3.) This appeal is directed against the concurrent findings of the Courts below whereby the suit filed by the appellants in O.S.No.87 of 2005 on the file of the Principal Subordinate Court, Erode for declaration, permanent injunction and partition, was dismissed by judgment and decree dated 28.7.2008.