M MUNUSAMY Vs. V ELUMALAI NAICKER

JUDGEMENT

(1.) The plaintiffs in O.S.No.499/83 are the appellants in S.A.No.872/90. They are the defendants in O.S.No.155/84, in respect of which they have filed S.A.No.873/90.

(2.) Respondents 1 and 2 in S.A.No.873/90, viz. Vedagiri and Raju Naicker, passed away pending second appeal. Respondents 3 and 4 have been recorded as legal representatives of deceased respondents 1 and 2.

(3.) O.S.No.499/83 was for permanent injunction restraining the defendants from interfering with their possession and enjoyment on the following averments: