K. PAUL RAJ Vs. RAJU AND ORS.

JUDGEMENT

(1.) As these two second appeals are connected on factual matrix and legal issues and common arguments have been advanced, we propose to render this common Judgment.

(2.) The 3rd defendant, namely, Paul Raj, in O.S.No.259 of 1996, in the Court of District Munsif, Usilampatti, who is also plaintiff in O.S.No.252 of 1996, in the same Court, is the appellant herein.

(3.) Plaintiffs/spouses in O.S.No.259 of 1996 (O.S.No.471 of 1992, District Munsif's Court, Thirumangalam) namely, Raju and Chandra, have instituted the suit seeking injunction mainly as against the 3rd defendant (appellant herein) and his vendor Radhakrishnan (first defendant).