PHILIP NAVARATINAM Vs. PAUL PONNIAH(DIED)

JUDGEMENT

(1.) The above Second Appeal arises against the Judgment and Decree passed in A.S.No.56 of 2007, on the file of the Principal Subordinate Court, Madurai, confirming the Judgment and Decree passed in O.S.No.1422 of 2004, on the file of Additional District Munsif Court, Madurai.

(2.) The defendant is the appellant. The respondents 2 to 5 are the legal representatives of the deceased first respondent, who was the plaintiff in the suit. The plaintiff filed the suit in O.S.No.1422 of 2004 for permanent injunction.

(3.) The brief case of the plaintiff is as follows: