NANJUKUTTY Vs. R KUPPUSWAMI

JUDGEMENT

(1.) Nanjukutty, the second defendant and the defendants 3 to 5 in O.S. No.11 of 1989 (the plaintiffs in O.S. No.479 of 1988), are the appellants herein and the plaintiff in O.S. No.11 of 1989 (who is the second defendant in O.S. No.479 of 1988) is the first respondent herein.

(2.) The first respondent/plaintiff filed the said suit against one Ayammal and the appellants/defendants for injunction in respect of the suit property. The appellants 2 to 4 filed a suit in O.S. No.479 of 1988 against the first respondent herein and one Periyathambi, seeking injunction in respect of the same property.

(3.) Both the suits were tried together. The suit in O.S. No.479 of 1988 filed by the appellants 2 to 4 was decreed only against Periyathambi, whereas the suit filed by the first respondent in O.S. No.11 of 1989 was dismissed.