FARHATH Vs. NOORUNISSA BEGUM

JUDGEMENT

(1.) This second appeal is filed by the plaintiff, inveighing the judgement and decree 2.1.2007 passed by the Sub-Court, Vellore, in A.S.No.53 of 2006 confirming the judgement and decree dated 10.4.2006 passed by the Additional District Munsif Court, Vellore, in O.S.No.226 of 2005, which was filed for declaration and permanent injunction.

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

(3.) A recapitulation and 'resume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus: