SUBRAMANIAN Vs. ANNAPOORNAM AMMAL

JUDGEMENT

(1.) The unsuccessful plaintiffs 2 and 3 are the appellants herein.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.

(3.) The plaintiffs filed the suit, in O.S.No.1200 of 1984, before the learned I Additional Subordinate Judge, Trichirapalli, for the relief of permanent injunction restraining the defendants 1 to 4 from interfering with the peaceful and lawful possession and enjoyment of the suit properties and Apperswamy Thanner Pandal Charity of the plaintiff.