ARUMUGAM MOOPER Vs. K. ARUMUGHAM @ PERIYASAMY

JUDGEMENT

(1.) This Second appeal is focussed by the legal heirs of the original plaintiff animadverting upon the judgment and decree dated 28.10.2011 passed by the Subordinate Judge, Kallakurichi, in A.S.No.85 of 2010 in confirming the judgment and decree dated 8.9.2010 passed by the III Additional District Munsif, Kallakurichi, in O.S.No.1075 of 2004, which was one for permanent injunction.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely the germane facts absolutely necessary for the disposal of this second appeal would run thus: