K. ARIYAL Vs. R. RAMAN

JUDGEMENT

(1.) Heard Mr.P.Thilak kumar, learned counsel appearing for the appellants and Mr.A.K.Manickam, learned counsel appearing for the respondent.

(2.) This appeal is filed against the Judgment and Decree passed in A.S.No.14 of 2006 dtd. 24/8/2006 on the file of the learned Sub ordinate Judge, Devakkottai reversing the Judgment and Decree in O.S.No.357 of 2004 dtd. 31/8/2005 on the file of the learned Additional District Munsif, Karaikudi.

(3.) The appellants herein are the defendants and the respondent herein is the plaintiff in the suit. The respondent herein has filed a suit in O.S.No.357 of 2004 before the learned Additional District Munsif, Karaikudi seeking a prayer of declaration and for injunction. After trial, the trial Court dismissed the suit. Against the Judgment and Decree, the respondent has preferred an appeal in A.S.No.14 of 2006 before the learned Sub Judge, Devakkottai and the appeal was allowed by the learned Sub Judge. Against which, the appellants have filed this second appeal.