(1.) The defendants in O.S.No.23 of 2002 on the file of the District Munsif Court cum Judicial Magistrate Court, Perundurai, are the appellants herein.
(2.) Pending the Second Appeal, both the appellants died and their legal representatives had been impleaded as the 3rd appellant.
(3.) The respondent herein had filed the said suit in O.S.No.23 of 2002 seeking permanent injunction restraining the present appellants / defendants in the suit from putting up any construction in the property which was described as B schedule in the plaint and thereby annexing the said property with the existing property of the appellants / defendants. The property which was described as B schedule is a passage measuring 3 ^ feet in breadth and 110 feet in length. The boundaries of the said passage are the properties of the plaintiff and the defendants. This would effectively mean that both of them have access to the said passage. The said suit by judgment dtd. 17/3/2004 was decreed, but the District Munsif, Perundurai, moved a little from the relief sought and had also granted mandatory injunction directing the present appellants to remove the sun shades they had put over the common passage.