MUTHALAMMAL Vs. SATHYA NAICKER

JUDGEMENT

(1.) THE plaintiffs in O.S.No.338 of 1977 and the defendants in O.S.No.19 of 1978, both the suits on the file of the District Munsif, Kovilpatti, are the appellant. THE defendant in O.S.338 of 1977 and the plaintiff in O.S.No.19 of 1978 has filed the cross objections in S.A.No.369/84

(2.) THE suit O.S.No.338 of 1977 was filed by the appellants for declaration and injunction in respect of a house property. O.S.No.19 of 1978 was filed by the respondent for declaration and injunction in respect of landed properties. THE first appellant and the respondent are sister and brother and appellants 2 and 3 are the sons of the first appellant.

(3.) AGGRIEVED, the present second appeals have been filed. I have already referred to the cross objections. The substantial question of law framed for decision at the time of admission in S.A.No.369/84 is as follows: