(1.) The judgment and decree dated 25.1.2000 and made in A.S. No. 26 of 1999 on the file of the learned Subordinate Judge, Madhuranthagam, reversing the judgment and decree dated 29.1.1999 partly and made in O.S. No.262 of 1995 on the file of the learned District Munsif, Madhuranthagam have been challenged in this Memorandum of Second Appeal. The Cross-Objection has been filed by the Cross-Objector/plaintiff, challenging the dismissed portion of the suit in respect of the prayer of injunction.
(2.) The appellant herein is the defendant in the suit in O.S. No.262 of 1995 whereas the plaintiff is the respondent herein. It appears that during the pendency of the Second Appeal, the respondent/plaintiff Dr. Kesavachariyalu had passed away. Therefore, the respondents 2 to 4 have been brought on record as the legal representatives of the deceased sole respondent/plaintiff vide the order of Court dated 6.8.2013 and made in CMP No. 707 of 2009.
(3.) For the sake of convenience and easy reference, the appellant as well as the respondents may hereinafter be referred to as the plaintiffs and the defendant wherever the context so require.