PUSHPAM Vs. THANGARAJ

JUDGEMENT

(1.) The defeated first defendant is the appellant herein.

(2.) The plaintiffs filed the suit, in O.S.No.50 of 2003, before the learned Additional District Munsif, Padmanabhapuram, seeking the relief of permanent injunction.

(3.) After contest, the learned Additional District Munsif, Padmanabhapuram, by Judgment and Decree, dated 21.06.2004, dismissed the suit.