(1.) The plaintiffs in O.S. No. 74 of 1986 are the appellants herein.
(2.) O.S. No. 74 of 1986 had been filed by the plaintiffs Ganesan and Nagappan, who are both brothers, seeking permanent injunction restraining the defendants from interfering with their peaceful possession and for specific performance of an agreement of sale by the first defendant and also for costs.
(3.) The suit property had been described in the plaint as follows:-