OTHAYOTH PADMINI Vs. C.V.MUHAMMED SAJID

JUDGEMENT

(1.) The Plaintiff in a suit for permanent Prohibitory injunction is the appellant.

(2.) The Trial Court dismissed the suit. The First Appellate Court dismissed the appeal filed by the plaintiff confirming the judgment and decree of the Trial Court. This Regular Second Appeal is filed challenging the judgment and decree of the First Appellate Court confirming the Trial Court judgment. This Court had issued notice before admission in this Regular Second Appeal, and hence, the respondent has appeared.

(3.) I heard the learned counsel for the appellant, Sri. V.R.K Kaimal and the learned counsel for the respondent, Sri. K.V Sohan.