ARUMUGA NADAR Vs. CHINNADURAI

JUDGEMENT

(1.) Since the suit schedule property in question and the parties are one and the same, these two second appeals are taken up together and disposed of by way of a common judgment.

(2.) Before commencement of the trial, in O.S. No. 481 of 1982, necessary issues have been framed to the effect that whether the plaintiffs are entitled for declaration as prayed for; whether the plaintiffs are entitled for the relief of permanent injunction against the defendant and formal issues have also been framed.

(3.) For the sake of convenience, the parties are referred to as per the ranking in O.S. No. 481 of 1982.