N SRINIVASAN Vs. N RANGARAJAN

JUDGEMENT

(1.) THIS second appeal is filed by the plaintiff, inveighing the judgment and decree dated 22.7.2010 passed by the Subordinate Judge, Ranipet, Vellore District, reversing the judgment and decree dated 31.8.2007 passed by the District Munsif, Sholinghur, in OS.No.6 of 2006, which was filed for permanent injunction.

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

(3.) ACCORDINGLY, the following substantial questions of law are found suggested in the second appeal: