N ELUMALAI Vs. VELU GRAMINI

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree made in A.S. No. 125 of 2002 on the file of Additional District & Sessions Judge/Fast Track Court II, Tindivanam reversing the judgment and decree made in O. S. No. 221 of 1996 on the file of Additional District Munsif Court, Tindivanam.

(2.) The first defendant in the suit is the appellant in the above second appeal. The plaintiffs 1 and 2 are the respondents 1 and 2 and the third respondent is the third defendant in the suit.

(3.) The plaintiffs filed the suit in O.S. No. 221 of 1996 on the file of Additional District Munsif Court, Tindivanam for declaration and injunction.