SAKTHIVEL Vs. MUTHU

JUDGEMENT

(1.) THIS Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 25.1.2005 passed by the Subordinate Judge, Ariyalur, in A.S.No.43 of 2001, reversing the judgment and decree dated 9.4.2001 passed by the District Munsif, Jayankondam, in O.S.No.415 of 1999, which was filed for declaration and 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.) MY learned predecessor framed the following substantial questions of law: