LAKSHMANAN Vs. G AYYASAMY

JUDGEMENT

(1.) These second appeals are filed by the Defendants, inveighing the judgment and decree dated dated 30.10.2006 passed by the Second Additional Subordinate Judge, Coimbatore, in A.S. No. 106 of 2006 and in the cross appeal, reversing the judgment and decree dated 3.1.2006 passed by the III Additional District Munsif, Coimbatore, in O.S. No. 611 of 2002, which was filed seeking permanent and mandatory 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.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of these second appeals would run thus: