S.KRISHNAMOORTHY Vs. G.RAMAKRISHNAN

JUDGEMENT

(1.) This Second Appeal was admitted by this Court on 19/11/2021 by formulating the following substantial questions of law:-

(2.) In the suit, the appellants herein are the plaintiffs and the respondent herein is the defendant. The appellants and the respondent are referred to in the forthcoming paragraphs as per their litigative status in the suit.

(3.) The suit was filed for bare injunction restraining the defendant from interfering with the plaintiffs' peaceful possession and enjoyment of the suit schedule properties.