PORMANAN Vs. P THIAGARAJAN

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants, animadverting upon the judgement and decree dated 24.6.2005 passed by the Additional Subordinate Judge, Tiruvannamalai, in A.S.No.68 of 2004 confirming the judgement and decree dated 8.1.2002 passed by the Principal District Munsif, Tiruvannamalai, in O.S.No.251 of 1999, which was filed for permanent injunction.

(2.) FOR the sake of convenience, the parties are referred to according to their litigative status and ranking before the trial Court.

(3.) AT the time of admitting the second appeal, my learned predecessor framed the following substantial questions of law: