(1.) Heard Sri.Samuel S. Dandin, learned counsel for the appellant and Sri.V.Prabhakar, learned counsel for contesting respondent No.1.
(2.) Present second is filed challenging the decree of injunction granted in favour of contesting respondent No.1 in O.S.No.1901/2006 confirmed in RA No.76/2020.
(3.) Parties are referred to as plaintiff and defendants for the sake of convenience who are the appellant and respondents in this appeal.