ARUNACHALAM, NARAYANAN, SENGODAN Vs. SINNAPPAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court made in A. S. No. 27 of 2002 dated 14.06.2002 in modifying the judgment and decree passed by the trial court in O. S. No. 796 of 1998 dated 24.07.2001 in granting permanent injunction after refusing the declaratory relief against the defendants.

(2.) The appellants herein were the defendants and the respondent was the plaintiff before the trial court.

(3.) The case of the plaintiff in brief before the trial court would be thus:-