AYYASAMI Vs. PERIYASAMI

JUDGEMENT

(1.) The defendants are the appellants.

(2.) The plaintiffs filed O.S.No.296 of 2012 before the Principal District Munsif Court, Aruppukkottai for declaration that the plaintiffs are entitled to use the suit cart track and for permanent injunction restraining the defendants from any way fencing the said cart track.

(3.) The suit was dismissed by the trial Court. The plaintiffs filed A.S.No.15 of 2017 before the Subordinate Court, Aruppukkottai. The learned Subordinate Judge was pleased to allow the appeal and decreed the suit as prayed for. As against the same, the present second appeal has been filed by the defendants.