MUNUSAMY Vs. JAMES VINCENT

JUDGEMENT

(1.) THIS second appeal is filed by the plaintiff, inveighing the judgment and decree dated 24.6.2009 passed by the Additional Sub Court, Thiruvannamalai, in A.S.No.1 of 2006 reversing the decree and judgment dated 31.10.2005 passed by the Additional District Munsif, Thiruvannamalai, in O.S.No.960 of 2004, 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.) ACCORDINGLY, the following alleged substantial questions of law are found set out in the memorandum of grounds of second appeal.