D BHARATH KUMAR Vs. D CHANDRASEKAR

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 2/12/2008, made in A.S.No.45 of 2005, on the file of the District Court and Fast Track Court, No.4, Ponneri, confirming the judgment and decree, dated 21/12/2004, made in O.S.No.101 of 1998, on the file of the District Munsif Court, Ponneri.

(2.) THE plaintiffs in the suit, in O.S.No.101 of 1998, on the file of the District Munsif Court, Ponneri, 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 restraining the defendant and others from interfering with the plaintiffs- peaceful possession and enjoyment of the suit properties, and for costs.

(3.) IT had also been stated that Devi Veerappa Chetty, the great grand father of the said plaintiffs, had left behind his three sons, namely, Devi Chengali Chetty, Sarabaiah Chetty, and Dhoorvasalu Chetty. Chengali Chetty had died leaving behind Veera badraiah, Chengalrayan, and Kumarasamy. The defendant is the son of Veera badraiah. The second plaintiff is the daughter of Chelgalvaraya Chetty and the adopted daughter of Badraiah Chetty, who had performed her marriage.