BERNAD MANI @ ROY Vs. JAMES

JUDGEMENT

(1.) In this appeal filed under Order XLIII, Rule 1(r) C.P.C. the appellants, who are the four plaintiffs in OS. No. 8/2011 on the file of the Subordinate Judges' Court, Thodupuzha challenge the order dated 26-9-2011 passed by the learned Sub Judge dismissing I.A. No. 100/2011 which was an application filed by the appellants/plaintiffs seeking a temporary injunction in the above suit. The aforementioned suit is one for a permanent prohibitory injunction as well as mandatory injunction.

(2.) The case of the appellants/plaintiffs is as follows:

(3.) The suit was instituted on 29-1-2011. Along with the suit the plaintiffs filed I.A. No. 100/2011 seeking temporary injunction for: