P R S SIVAKUMAR Vs. V PALANI

JUDGEMENT

(1.) THE unsuccessful plaintiffs are the appellants in the Second Appeal.

(2.) THE suit was filed by the plaintiffs for injunction. THE case of the plaintiffs is that first item of property belongs to the second plaintiff and the second item of property belongs to the first plaintiff and they are enjoying the property by doing personal cultivation and the defendants were only the coolies engaged occasionally to do the coolie work in the suit properties and they are not cultivating tenants and they have no right over the suit properties and they are not in possession and enjoyment of the same. THE defendants are not lessees or cultivating tenants in respect of the suit properties and they are attempting to interfere with the plaintiffs' peaceful possession and enjoyment of the suit properties. THErefore, the suit was filed for injunction by the plaintiffs.

(3.) IN the Second Appeal, the appellants raised the following Substantial questions of law:-