MUTHAMIL SELVAM Vs. A MANICKAM

JUDGEMENT

(1.) CHALLENGE in this second appeal is to the concurrent judgments passed in Original Suit No.144 of 2003 by the District Munsif Court, Melur and in Appeal Suit No.127 of 2007 by the Principal Subordinate Court, Madurai.

(2.) THE respondents herein as plaintiffs have instituted Original Suit No.144 of 2003 on the file of the District Munsif Court, Melur, for the reliefs of declaration and perpetual injunction, wherein the present appellants have been shown as defendants.

(3.) ON the basis of the divergent pleadings raised on either side, the trial Court has framed necessary issues and after contemplating both the oral and documentary evidence, has decreed the suit as prayed for. Against the judgment and decree passed by the trial Court, the defendants as appellants have preferred Appeal Suit No.127 of 2007 on the file of the first appellate Court. The first appellate Court, after reappraising the evidence available on record, has dismissed the appeal, whereby and whereunder confirmed the judgment and decree passed by the trial Court. Against the concurrent judgments, the present second appeal has been filed at the instance of the defendants as appellants.