S SANDANAM Vs. V KARUTHAPANDIAN

JUDGEMENT

(1.) DEFENDANTS 2 and 3 in O.S. No.538 of 1985 on the file of the District Munsif, Madurai Taluk at Madurai, are the appellants in the second appeal.

(2.) THE respondents herein filed the suit against one Chinnasami, the appellants herein, Muthusami and Raju for a permanent injunction restraining them from in any way interfering with their possession and enjoyment of the suit property. THE appellants are respectively the sons of one Savarikoothan, brother of the first defendant since dead. THEir case was as follows:

(3.) IT is as against that, the present second appeal has been filed.