V. GOVINDAPPA Vs. VENKATASAMI

JUDGEMENT

(1.) Impugning the judgment and decree dated 27.04.2000 passed in A.S. No. 142 of 1996 on the file of the Subordinate Judge, Hosur, confirming the judgment and decree dated 19.02.1996 passed in O.S. No. 3 of 1989 on the file of the District Munsif, Hosur, the Second Appeal No. 272 of 2001 has been preferred by the plaintiffs.

(2.) Impugning the judgment and decree dated 27.04.2000 passed in A.S. No. 144 of 1996 on the file of the Subordinate Judge, Hosur, confirming the judgment and decree dated 19.02.1996 passed in O.S. No. 392 of 1989 on the file of the District Munsif, Hosur, the Second Appeal No. 273 of 2001 has been preferred by the defendants.

(3.) The appellants have laid O.S. No. 3 of 1989 for declaration, permanent injunction and mandatory injunction.