(1.) This Second appeal has been filed by the plaintiffs against the judgment and decree passed by the Sub Judge, Vellore in A.S.No.49 of 1997 dated 21.09.1999 reversing the Judgment and decree passed by the District Munsif, Ranipet in O.S.410 of 1992 dated 13.09.1996.
(2.) The appellants herein have filed a suit in O.S.No.410 of 1992 on the file of the District Munsif, Ranipet to restrain the defendants and their men by means of permanent injunction from interfering with their peaceful possession and enjoyment of the suit "B" schedule property. The learned District Munsif, Ranipet, by the judgment dated 13.09.1996 had decreed the suit as prayed for. Aggrieved by the same, the defendants 2 to 4 had filed an appeal in AS.No.49 of 1997 on the file of the Sub Judge, Ranipet. The learned Sub Judge, Ranipet by the Judgment dated 21.09.1999 had allowed the said appeal and set aside the judgment and decree passed by the Trial Court and dismissed the suit. However, he directed the parties to bear their respective cost. Feeling aggrieved, the plaintiffs have filed the present second appeal.
(3.) For the sake of convenience, the parties are referred to as described before the Trial Court.