C. PERIYASAMY Vs. SARASU ALIAS SARASWATHY (DIED)

JUDGEMENT

(1.) This Second Appeal has been filed to set aside the Judgment and Decree in A.S. No.44 of 2010, dtd. 29/3/2011 on the file of the learned Subordinate Judge at Perambalur which confirmed the Judgment and Decree in O.S. No.360 of 1999, dtd. 23/6/2010 on the file of the learned District Munsif Court at Perambalur.

(2.) Heard Mr. B. Gopalakrishnan, learned Counsel for the Appellants, Mr. P. Valliappan, learned Senior Counsel for RR5 to 7 and Mr. D. Gopal, learned Government Advocate for R2 to R4 and perused the materials available on record.

(3.) The Appellants are the Defendants 4 and 5. The Plaintiff has filed a Suit against the Defendants for declaration and Permanent Injunction and the Trial Court has decreed the Suit. The First Appeal preferred by the Defendants 4 & 5 was also dismissed by confirming the Judgment and Decree of the Trial Court. Aggrieved over the same, the Defendants 4 & 5 have preferred this Second Appeal.