MUNIYAPPAN Vs. PARVATHI

JUDGEMENT

(1.) As against the concurrent findings, the defendants are the appellants before this court, who lost the case in both the Courts have filed the present second appeal before this Court.

(2.) The case of the plaintiffs/respondents 1 to 4 are as follows :-

(3.) The appellants are having an eye over the plaintiffs' property and in the earlier occasion, the appellants tried to grab the property for which the plaintiffs' filed a police complaint before the Hasthampatti Police Station on two occasions viz., on 11.08.1987 and 30.10.1987. On receipt of the said complaint, the Hasthampatti Police, had issued a summons to the appellants and obtained undertaking from the appellants to effect that they should not interfere with the possession and enjoyment of the suit property.