D.GAJENDRAN Vs. DHARMASAMVARTHINIAMMAL

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below granting declaration and permanent injunction, the present Second Appeal is filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their ranking before the Trial Court.

(3.) The brief facts leading to the filing of the suit are as follows: