MUTHAMMAL Vs. V.THANGAVEL

JUDGEMENT

(1.) The unsuccessful plaintiffs 2 to 10 in O.S.No.430 of 1999 on the file of the learned Additional Subordinate Judge, Dindigul, are the appellants herein. They filed a suit in O.S.No.430 of 1999 against the respondent herein seeking the relief of recovery of possession of the suit property from the defendant and also seeking the relief of mense profits.

(2.) The learned Additional Subordinate Judge, Dindigul, by Judgment and Decree dated 21.11.2005, dismissed the suit. Aggrieved over the same, the plaintiffs/appellants filed an appeal in A.S.No.10 of 2006 before the learned Principal District Judge, Dindigul. The learned Principal District Judge, Dindigul, by Judgment and Decree dated 14.03.2007, dismissed the appeal by confirming the findings arrived at by the Trial Court.

(3.) Feeling aggrieved over the same, the plaintiffs/appellants herein have preferred the present Second Appeal.