T.RAVINDRAN,J. - (1.)The defendants in this second appeal have impugned the judgment and decree dated 15.09.2009 passed in A.S.No.14 of 2008 on the file of the Sub Court, Ponneri, reversing the judgment and decree dated 28.09.2007 passed in O.S.No.384 of 1996 on the file of the District Munsif Court, Ponneri.
(2.)The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal.
" Whether the judgment and decree of the Courts below are based upon perverse findings and misdirected against the evidence on record."

(3.)The suit has been laid by the plaintiff for declaration and possession.