N LAKSHMIAMMAL Vs. K SESHADRI

JUDGEMENT

(1.) The appellants/plaintiffs in the second appeal are the petitioners in the review application.

(2.) The suit in O.S.No.221 of 1978 was filed on the file of the Sub-ordinate Judge, Ooty by the appellants/plaintiffs seeking declaration of their title and also for permanent injunction.

(3.) On consideration of the evidence let in by both the parties, the trial Court decreed the suit only in respect of declaration of title. But in so far as the relief of injunction sought for by the appellants/plaintiffs, the suit was dismissed by holding that the appellants/plaintiffs were not in possession of the suit property at the time of institution of the suit.