L. RAMESH Vs. T. VEDAVALLI

JUDGEMENT

(1.) The appellants, who are the plaintiffs filed the suit in O.S.No. 3272 of 2018, challenging the concurrent findings of the courts below rendered in A.S.No. 136 of 2023 by the XXIII Addl. Judge, City Civil Court, Chennai arising out of trial court findings rendered in O.S.No.3272 of 2018 by the XI Asst. Judge, City Civil Court, Chennai, have preferred this Second Appeal.

(2.) For the sake of convenience, the parties are denoted as per the ranking in the suit.

(3.) Before the trial court, the plaintiffs have filed a suit seeking for the relief of permanent injunction against the defendants 1 and 2 stating that as the tenants, they enjoyed the suit property and paid the rent regularly. But, the landlord/defendants unlawfully caused interference and threatened them to vacate from the suit property within few days, failing which they will be thrown out from the suit property. Therefore, they have approached the court for the relief of permanent injunction not to cause interference.