G R SILAMBU Vs. K R ARUMUGAM

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment and decree in A. S. No. 72 of 1996 on the file of I Additional District Judge-cum-Chief Judicial Magistrate, Erode, Periyar District. The plaintiffs who have got a decree in their favour in a suit for bare injunction in O. S. No. 216 of 1992 on the file of the Court of I Additional District Munsif, Erode but lost their case before the first appellate Court in A. S. No. 72 of 1996 is the appellants herein before this Court.

(2.) THE short facts narrated in the plaint in brief for the purpose of deciding this appeal sans irrelevant particulars are as follows:

(3.) DEFENDANTS 1 and 2 have adopted the written statement filed by the third defendant as follows: