PERIYA GOUNDER Vs. CHINNA GOUNDER

JUDGEMENT

(1.) Chinna Gounder and three others, the respondents 1 to 4 herein filed a suit for declaration that they are entitled to use the cart track and for permanent injunction restraining the appellants 1 and 2 defendants from causing any obstruction to the use of the said cart track. The said suit was dismissed by the trial Court. Aggrieved by the same, Periya Gounder and another, the defendants filed an appeal before the lower appellate Court. After hearing the counsel for the parties, the lower appellate Court allowed the appeal and decreed the suit in favour of the plaintiffs. Hence, the second appeal by the defendants.

(2.) The case of the plaintiffs is as follows :

(3.) The case of the defendants is as follows :