J VENKATRAMAN ALIAS VENKATRAMANAN Vs. K VENU

JUDGEMENT

(1.) This second appeal is filed by the plaintiff, inveighing the judgment and decree dated 30.1.2010 passed by the First Fast Track Court-I, Chennai, confirming the dismissal decree and judgment dated 16.12.1997 passed by the VI Assistant City Civil Judge, Chennai, in O.S. No. 4550 of 1989, 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.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: