CHHAYA NAIK Vs. UMA AMANTA

JUDGEMENT

(1.) This 2nd appeal has been preferred against the confirming judgment.

(2.) The appellants of this 2nd appeal were the defendants before the Trial Court in the suit vide T.S. No.19 of 1984 and they were the appellants before the First Appellate Court in the First Appeal vide T.A. No.4 of 1987.

(3.) The suit of the plaintiff (respondent in this 2nd appeal) before the Trial Court vide T.S. No.19 of 1984 against the defendants (appellants in this 2nd appeal) was a suit for declaration of title, recovery of possession and permanent injunction.