CHINNAPILLAI AMMAL Vs. MURUGESAN

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 27/6/2014 passed in A.S.No.38 of 2011 on the file of the First Additional Sub Court, Tiruchirappalli at Thuraiyur, reversing the judgment and decree, dtd. 30/10/2010 passed in O.S.No.52 of 2008 on the file of the District Munsif Court, Thuraiyur.

(2.) The appellants are the plaintiffs in O.S.No.52 of 2008 on the file of the District Munsif Court, Thuraiyur. The respondents are the defendants in that suit. The appellants/plaintiffs have filed the suit for bare injunction. (The 6th appellant/plaintiff has been transposed as 5th respondent in this second appeal).

(3.) For the sake of convenience, the parties are referred as plaintiffs and defendants as arrayed in O.S.No.52 of 2008 on the file of the District Munsif Court, Thuraiyur.