V RAMASAMY AND V JAYARAMAN Vs. KALYANAM

JUDGEMENT

(1.) This Judgment shall govern these two second appeals, namely, SA Nos. 1026 and 1304 of 1993.

(2.) These appeals have arisen, one at the instance of the plaintiffs and the other at the instance of the second defendant, from the judgment of the learned Subordinate Judge, Chidambaram made in AS No.33 of 1992, wherein the judgment of the trial court in a suit for declaration and permanent injunction was modified by maintaining a part of the decree granted in favour of the plaintiffs and dismissing the rest.

(3.) The plaintiffs, who are the appellants in SA No.1026 of 1993, filed a suit for declaration and consequential permanent injunction with the following averments: