PERIYASAMY Vs. SANTHI KRISHNAN

JUDGEMENT

(1.) The defendants in O.S.No. 565 of 2002 on the file of the Principal District Munsif Court at Salem, are the appellants herein. Pending the Appeal, the first appellant died but his legal representatives were already on record as 2nd to 5th appellants. A memo filed in that regard had been recorded.

(2.) The suit in O.S.No. 565 of 2002 had been filed by the respondent Santhi Krishnan against the defendants Periyasamy and his sons Murugesan, Ramakrishnan, Sengottaiyan and Vivekanandan, seeking a Judgment and Decree in the nature of permanent injunction restraining the defendants from interfering with her peaceful possession and enjoyment of the suit schedule properties and for costs.

(3.) The suit schedule properties were agricultural lands in patta Nos. 772, 623 and 654 in Kothanur Village, Salem.