RAJAGANTHI Vs. KRISHNAN (DIED)

JUDGEMENT

(1.) The deceased respondents 1 and 2 herein filed a suit as against the appellants and against two others in O.S.No.711 of 1989, on the file of the learned District Munsif, Kulithalai and seeking the relief of declaration, declaring that the the plaintiffs are the absolute owners of 'A' schedule property and consequently, for the relief of delivery of possession of 'C' schedule property to the plaintiffs from the defendants, further they prayed for mesne profits.

(2.) The learned District Munsif, Kulithalai, in its Judgment, dated 27.12.1997 observed that the plaintiffs have not proved the title of 'A' schedule property and also held that they are not entitled to the relief of recovery of possession, ultimately, he dismissed the suit filed by the plaintiffs.

(3.) Aggrieved over the said findings, the deceased respondents 1 and 2 filed an appeal in A.S.No.112 of 1998, on the file of Subordinate Judge, Kulithalai and prayed to set aside the Judgment and Decree passed by the learned District Munsif, Kulithalai.