DAMODHARA REDDY AND ORS. Vs. BAKKIARAJ AND ORS.

JUDGEMENT

(1.) The defendants in O.S. No. 581 of 2004 on the file of the learned District Munsif, Tiruvallur are the appellants. The plaintiffs in the suit are the respondents herein. The said suit was filed for permanent injunction to restrain the defendants from in any manner interfering with the peaceful possession and enjoyment of the plaintiffs in the suit property. The trial court, by decree and judgment dated 27.02.2013 dismissed the suit. As against the same, the plaintiffs filed an appeal in A.S. No. 14 of 2013 before the learned Subordinate Judge, Tiruvallur. By decree and judgment dated 11.02.2015, the lower appellate court allowed the appeal, set aside the decree and judgment of the trial court and decreed the suit as prayed for. As against the same, the defendants are before this Court with this Second Appeal.

(2.) This Second Appeal has come up before me today for admission. I have heard the learned Counsel for the appellants and the learned Counsel for the respondents. I have also perused the records carefully.

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