M RATHINASAMY NADAR Vs. P SAKUNTHALA

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree passed in A.S.No.46 of 1992 on the file of Sub Court, Nagercoil reversing the judgment and decree passed in O.S.No.216 of 1987 on the file of Additional District Munsif Court, Nagercoil.

(2.) The defendants are the appellants and the respondents were the plaintiffs in the suit. The respondents 3 to 10 were brought on record as legal representatives of the deceased second respondent. The plaintiff filed the suit in O.S.No.216 of 1987 for mandatory injunction and for mesne profits.

(3.) The brief case of the plaintiffs is as follows:-