JEGANNATHAN Vs. RAJU SIGAMANI

JUDGEMENT

(1.) THIS civil miscellaneous appeal has been preferred against the judgment and decree passed in Appeal Suit No.416 of 1999 by the Second Additional Subordinate Court, Tiruchirapalli.

(2.) THE appellants herein as plaintiffs have instituted Original Suit No.883 of 1990 on the file of the Principal District Munsif Court, Tiruchirapalli, praying to pass perpetual injunction, wherein the present respondent has been shown as sole defendant.

(3.) ON the side of the plaintiffs, a reply statement has been filed, wherein the averments made in the written statement have been denied.