MANOHARAN Vs. KARTHIGA DEVI

JUDGEMENT

(1.) Heard the learned counsel on both the side.

(2.) This appeal is filed against the judgment and decree passed in A.S.No.134 of 2007 dated 23.10.2008 on the file of the learned second Additional Subordinate Judge, Madurai confirming the Judgment and Decree dated 24.08.2007 rendered in O.S.No.226 of 1998 on the file of the learned District Munsif, Thirumangalam.

(3.) The appellants herein are the defendants 1 and 2, the respondents 1 and 2 herein are the plaintiffs and the third respondent herein is the third defendant in the suit. The respondents 1 and 2 herein have filed a suit in O.S.No.226 of 1996 before the learned District Munsif, Thirumangalam for a prayer of declaration and for injunction. The suit was decreed by the trial Court. Against which, the appellants herein have filed an appeal in A.S.No.134 of 2007 before the second Additional Sub Judge, Madurai. The learned second Additional Sub Judge, Madurai dismissed the appeal by confirming the Judgment and Decree of the trial Court. Against that judgment and decree, the appellants herein have filed this second appeal. As per the order passed in C.M.P. (MD)No.12441 of 2018, this Court decided to receive two documents as Exs.B15 and B16.