S.M.SUBRAMANIAM Vs. PALANISAMY

JUDGEMENT

(1.) The plaintiffs are the appellants before this Court. The parties are arrayed in the same litigative status as in the Trial Court. The Second Appeal emanates from a suit for a bare injunction filed by the plaintiffs in O.S.No.296 of 2011 on the file of the learned District Munsif-cum-Judicial Magistrate, Perundurai which was originally decreed by learned Judicial Magistrate and on challenge, it is partly decreed by the learned District Magistrate and it has been taken up on appeal before the Sub Court, Perundurai by the plaintiffs in A.S.3 of 2015, which ended in a dismissal.

(2.) The brief facts necessary for disposing of the above Second Appeal are as follows:-

(3.) This Court has admitted the Second Appeal on the following substantial question of law: