CHANDRANATHAN Vs. ESTHAR RANI

JUDGEMENT

(1.) Chandranathan, first defendant in OS No. 98/83 on the file of the District Munsif, Villupuram, is the appellant herein.

(2.) Respondents 1 to 3, the plaintiffs, filed a suit for declaration and permanent injunction. The trial Court decreed the suit in favour of the plaintiffs. Though there are two defendants, the first defendant alone filed an appeal before the lower appellate Court in A. S. No. 24 of 1985, challenging the judgment of the trial Court.

(3.) During the pendency of the appeal, both the parties filed some additional documents. The First Appellate Judge, after considering the submissions made by the parties and on perusal of the evidence, oral and documentary, let in before the trial Court as well as the lower appellate Court, confirmed the decree and judgment of the trial Court and dismissed the appeal. Hence, this Second Appeal by the first defendant, the appellant herein.