RAMACHANDRAN(DIED) Vs. SIVASANKARAN

JUDGEMENT

(1.) By consent, the second appeals are taken up for final disposal.

(2.) The legal representatives of the deceased plaintiff aggrieved by the reversal of the judgment and decree passed by the Trial Court, insofar as negativing the prayer for permanent injunction in respect of 2nd item of the B schedule property, had filed the Second Appeal.

(3.) The facts leading to the filing of the second appeal briefly narrated are as follows :-