R SAKTHIVEL Vs. A BABU

JUDGEMENT

(1.) This Memorandum of Second Appeal has been directed against the Judgment and decree dated 24.06.2014 and made in the appeal in A.S.No.40 of 2013 on the file of the Subordinate Court, Kallakurichi, reversing the judgment and decree dated 26.07.2013 and made in the suit in O.S.No.431 of 2009 on the file of the Principal District Munsif Court at Kallakurichi.

(2.) The appellants herein are the defendants in the suit, whereas the respondent is the plaintiff.

(3.) The respondent appears to have been filed the above suit in O.S.No.431 of 2009 on the file of the Principal District Munsif Court at Kallakurichi, as against the appellants seeking the relief of permanent injunction in respect of the suit property.