SELVARAJ Vs. A SUBRAMANIA PILLAI

JUDGEMENT

(1.) THE above Second Appeal arises against the judgment and decree in A. S. No. 122 of 1988 on the file of Subordinate Court, Ariyalur confirming the Judgment and decree in O. S. No. 54 of 1983 on the file of District Munsif court, Jayamkondam.

(2.) THE legal representatives of the third defendant and the defendants 4 and 5 are the appellants in the above second appeal. The first respondent herein is the plaintiff and the respondents 2 and 3 herein are the defendants 1 and 2 in the suit.

(3.) THE plaintiff filed O. S. No. 54 of 1983 on the file of District Munsif Court, jayamkondam for declaration, possession and for injunction restraining the defendants 1 and 2 from issuing patta in favour of the defendants.