S DHANALAKSHMI, N LOGAMPAL, S NARAYANAN Vs. S PRIYA, S BASKAR, S SARAVANAN @ SAMI SARAVANAN, T GOVINDASAMY CHETTIAR, N PERIYASAMY, N TAMILMANI

JUDGEMENT

(1.) This Second Appeal is focussed by the original defendants 1 to 3 animadverting upon the judgment and decree dated 27.07.2009, passed in A.S.No.9 of 2009 by the learned Principal Subordinate Judge, Thanjavur in reversing the judgment and decree dated 29.12.2008, passed in O.S.No.134 of 2008 by the learned District Munsif, Thanjavur.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: The plaintiffs filed the suit, seeking permanent injunction as against the defendants 1 to 3 so as to restrain them from interfering with the plaintiffs' right to use as a common one the suit pial as described in the schedule.