SUBBARAYAN Vs. MURUGESAN

JUDGEMENT

(1.) 1. Subbarayan, the plaintiff is the appellant herein. He filed the suit for declaration and permanent injunction. The trial Court dismissed the suit. Aggrieved by the same, the plaintiff filed an appeal. The lower appellate Court also has confirmed the same by dismissing the appeal. Hence, this second appeal.

(2.) THE case of the plaintiff, the appellant herein as follows:

(3.) IN elaboration of the above point, the learned Counsel for the appellant would argue at length.