SENGODAGOUNDER Vs. K S NALLSIVAM

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 30.6.2003, made in A.S.No.86 of 2003, on the file of the Additional District Court (Fast Track Court No.IV) Erode, at Bhavani, confirming the judgment and decree, dated 14.12.2001, made in O.S.No.190 of 1999, on the file of the I Additional District Munsif Court, Bhavani.

(2.) THE plaintiffs in the suit, in O.S.No.190 of 1999, on the file of the I Additional District Court, Bhavani, are the appellants in the present second appeal. THE defendant in the said suit is the respondent herein. THE suit had been filed praying for a decree of permanent injunction.

(3.) IN view of the averments made by the plaintiffs in the suit and the defendant therein, the trial Court had framed the following points for consideration: