KANDAVEL Vs. CHIDAMBARA PADAYACHI

JUDGEMENT

(1.) THE defendants who have lost before both the courts below are the appellants.

(2.) THE first respondent (since deceased)/plaintiff instituted the suit for declaration of title to the suit property and for permanent injunction against the appellants herein/defendants. The trial court having considered the recorded evidence and upon hearing both sides granted the decree as prayed for with costs. The appellants herein filed the first appeal before the Subordinate Judge, Cuddalore and the learned Subordinate Judge after considering the evidence both oral and documentary and upon hearing the arguments on either side dismissed the appeal with costs by confirming the judgment and decree passed by the trial court. Hence, this Second Appeal.

(3.) THE facts leading to the filing of the suit may be set out briefly hereunder:-