P CHELLAMUTHU Vs. ABINAYA MUTHUSAMY

JUDGEMENT

(1.) Second Appeals filed against the judgment and decree dated 30.11.2005 made in A.S.Nos.78 of 2003, 79 of 2003 and 80 of 2003 respectively on the file of the Principal District Court, Krishnagiri by confirming the judgment and decree dated 21.02.2003 made in O.S.Nos.315 of 1996, 316 of 1996 and 317 of 1996 respectively on the file of the Subordinate Court at Hosur.

(2.) For the sake of convenience, the parties are described as per their rank and status shown in the original suits.

(3.) Suits for declaration, injunction and damages filed by the plaintiffs were dismissed by the trial Court through a common judgment passed in O.S.Nos.315 to 317 of 1996. The appeal preferred by the plaintiffs before the first appellate Court in A.S.Nos.78 to 80 of 2003 were also dismissed by confirming the common judment of the trial Court.