V PALANI Vs. P BALASUBRAMANIAM

JUDGEMENT

(1.) THIS second appeal is filed by the defendant, inveighing the judgement and decree dated 7.10.2010 passed by the Additional Subordinate Judge, Chengalpattu, in A.S.No.105 of 2006 confirming the judgement and decree dated 15.6.2004 passed by the District Munsif Court, Chengalpattu, in O.S.No.99 of 2002, which was filed for declaration and 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.) HEARD both sides as to what substantial question of law could be framed in this case.