MUTHAIAH KONAR Vs. MASILAMANI

JUDGEMENT

(1.) This second appeal is preferred by the plaintiffs in the suit in O.S.No.182 of 2013 on the file of the Principal District Munsif Court, Sankarankovil.

(2.) The appellants filed the suit in O.S.No.182 of 2013 for declaration of their title in respect of suit third schedule property and restraining the defendants from interfering with their right to use the suit third schedule property to have access to their property, which are described as suit schedule property 4, 5 and 6.

(3.) The case of the appellants in the plaint are as follows: