T SELVAM Vs. S V RAVICHANDRAN

JUDGEMENT

(1.) The appellants before this Court are the plaintiffs in O.S.No.101 of 2017 on the file of the learned District Judge, Kanchipuram. The suit is laid for declaration of plaintiffs' title and for consequential decree of permanent injunction.

(2.) The suit property described in the plaint is a plot measuring 34 cents out of a total extent of 0 acres in Old S.No.35/1 and correlated to New S.No.35/18 of Serappanancheri Village within a specific boundaries.

(3.) Along with the suit, the plaintiffs have taken out an application in I.A.No.582 of 2017, seeking an order of interim prohibitory injunction to protect their peaceful possession over the suit property. Vide order dated 21.11.2017, this was dismissed. This appeal is directed against the said order.