GOVINDAMMAL Vs. MURUGESAN

JUDGEMENT

(1.) This second appeal is filed by the Defendant, inveighing the judgment and decree dated 16.3.2006 passed by the Subordinate Judge, Ariyalur, in A.S. No. 22 of 2003, confirming the judgment and decree dated 16.12.2002 passed by the District Munsif, Jayankondam, in O.S. No. 53 of 2000, which was filed for 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: