A.P. NATCHIMUTHU Vs. BANK OF BARODA

JUDGEMENT

(1.) The plaintiffs are the appellants herein.

(2.) The plaintiffs filed O.S.No.29 of 2000, before the Principal District Munsif Court, Karur for permanent injunction not to disturb their possession over the suit schedule properties. The suit was decreed as prayed for. The defendant filed A.S.No.80 of 2002 before the Principal District Court, Karur. The first appeal was allowed and the suit was dismissed. As against the same, the plaintiffs have filed the present second appeal.

(3.) The plaintiffs had contended that they had purchased the suit schedule property from one, Swaminathan on 15/2/1996. The plaintiffs had further contended that the defendant which is a Nationalised Bank is attempting to interfere with their possession over the suit schedule properties and hence, the present suit.