SOUNDARA RAJES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE plaintiffs in O.S.No.357 of 1981 have filed these Second Appeals having aggrieved by the common judgments and decrees of the courts below.

(2.) THE appellants/plaintiffs filed a suit in O.S.No.357 of 1981, on the file of the Sub-Court, Salem seeking for a declaration declaring that the "CD" Road as shown in the plaint plan in Mohanaad Peak Estate is a private road belonging to the plaintiffs and for injunction restraining the defendants from taking proceedings under Sec.133 of the Criminal Procedure Code and also exercising jurisdiction over the "CD" Road.

(3.) THE substantial question of law that arise for consideration in these Second Appeals is:- S.A.No.2156 of 1986:-