SULAIMAN AND ORS. Vs. VENKATESAN AND ORS.

JUDGEMENT

(1.) Aggrieved against the concurrent findings of the courts below in decreeing the suit filed by the plaintiffs for declaration and permanent injunction, the defendants have preferred this second appeal. The plaint averments made by the plaintiffs before the Trial Court are as follows:

(2.) The brief averments made in the written statement filed by the first defendant and adopted by the 2nd and 3rd defendants are as follows:

(3.) On consideration of the above pleadings, the Trial Judge framed the following issues: