- (1.) Petitioners are plaintiffs in O.S. No. 419 of 1989, on the file of the District Munsuf's Court, at Thirumangalam.
(2.) The reliefs sought in the plaint are as follows :- "(a) declaring that the defendant has no right of any kind to run the rice mill in the suit property in view of the permit given to the plaintiff alone; (b) for a permanant injunction to restrain the defendant, his men and agents, etc., from running the rice mill and hulling paddy to the prejudice of the plaintiffs;(c) to direct the defendant to pay damages for the loss caused to the tune of Rs. 8,000/-."
(3.) There is only one defendant in the suit against whom the reliefs are sought.;