KALIA SETHY Vs. BALAJI MAHAPRABHU

JUDGEMENT

(1.) This second appeal has been preferred against the reversing judgment.

(2.) The appellants in this second appeal were the defendants before the Trial Court in the suit vide T.S. No.115 of 1973 and respondents before the First Appellate Court in the First Appeal vide T.A. No.105 of 1977 (82/1980).

(3.) The suit of the plaintiff-Deity (respondent in the second appeal) vide T.S. No.115 of 1973 against the defendants (appellants in the second appeal) was a suit for injunction simpliciter.