DHARMARAJ ROBERT MANICKAM Vs. RAJENDRAN

JUDGEMENT

(1.) The plaintiffs in the suit in O.S.No.29 of 2006 on the file of the District Munsif Court, Sathankulam, are the appellants.

(2.) The plaintiffs filed a suit in O.S.No.29 of 2006 for a declaration that the suit second schedule is a public cart track and for mandatory injunction to remove the encroachment made by the first defendant in respect of a portion of the second schedule namely the first item of second schedule and to recover possession. The suit is also for a permanent injunction restraining the defendants from interfering with the plaintiffs' enjoyment over the second schedule public cart track. The suit is filed in a representative capacity.

(3.) The brief facts that are stated by the appellants in the plaint are as follows: