KANCHANA JOHN BOSCO Vs. A GANDHI

JUDGEMENT

(1.) This second appeal is filed by the Plaintiffs, inveighing the judgment and decree dated dated 23.1.2008 passed by the IV Additional City Civil Judge, Madras, in A.S. No. 586 of 2005 confirming the judment and decree dated 6.1.2005 passed by the 17th Assistant Judge, City Civil Court, Chennai, in O.S. No. 3506 of 2003, which was filed for declaration and permanent injunction.

(2.) The parties, for the sake of convenience, are referred to here under according to their limitative status and ranking before the trial Court.

(3.) Compendiously and concisely the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: