SILAMBANNA GOUNDER Vs. PASUVAYEE GOUNDER

JUDGEMENT

(1.) The appellants in S.A. No.1795 of 1990 are the defendants in O.S. No.301 of 1982 and the appellants in S.A. No.1796 of 1990 are the plaintiffs in O.S. No.680 of 1987. Having lost before both the Courts below, they have filed these second appeals.

(2.) The respondents in S.A. No.1795 of 1990 filed the suit in O.S. No.301 of 1987 for permanent injunction restraining the defendants from interfering with their right to use the plaint 'vaikal'.

(3.) The appellants in S.A. No.1796 of 1990 also filed another suit in O.S. No.680 of 1987 for declaration that they are entitled to use the same suit property as cart-pathway and for consequential relief and injunction.