G.JAYACHANDRAN,J. - (1.) The plaintiffs are the appellants before this Court. The suit for declaration, permanent injunction and mandatory injunction was dismissed by both the Courts below. Hence, the present second appeal.
(2.) The appellants are wife and two sons of Krishnamoorthy, who filed suit. On his death, the appellants herein were arrayed as plaintiffs' LRs and they continue to contest the suit.
(3.) The dispute regarding right to enjoy the cart-track along with plaint "B" schedule property and for injunction restraining the respondent from obliterating the existing pathway in the said survey number and for a mandatory injunction directing the defendant to restore the pathway along survey No.330/2A, Gangavalli Village, which is owned by the first defendant.;