VELU Vs. PICHANDI

JUDGEMENT

(1.) The defendant Nos.1 and 3 in the suit for declaration and permanent injunction are the appellants herein. Aggrieved by the concurrent findings of the Courts below, the present Second Appeal is preferred.

(2.) Heard the Learned Counsel for the Appellants and the Learned Counsel for the 1st Respondent.

(3.) For the sake of convenience, the parties are referred as per the description and ranking in the plaint.