MANICKAMMAL Vs. MALLIGA

JUDGEMENT

(1.) THIS second appeal is filed by some of the defendants, inveighing the judgement and decree dated 31.1.2007 passed by the Principal District Judge, Vellore District, in A.S.No. 14 of 2006 confirming the judgement and decree dated 22.2.2006 passed by the Subordinate Judge, Thiruppathur, in O.S. No. 68 of 2003, which was filed for declaration and permanent injunction.

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

(3.) I would like to re-frame the substantial question of law as under: