JAYABALAN KANNAN Vs. KARTHIKEYAN

JUDGEMENT

(1.) The defendants in a suit for permanent injunction are the appellants in the above Second Appeal.

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The first respondent in the above Second Appeal, as plaintiff, filed a suit in O.S. No.381 of 1995 claiming that the suit property belonged to him absolutely and the plaintiff had earlier filed a suit against the first defendant in O.S. No.409 of 1994 for declaration of title and for consequential permanent injunction. In the said suit, the Court had granted an injunction and the suit was pending.