A KANNAN Vs. GOVINDAN

JUDGEMENT

(1.) FOR the sake of convenience, the parties are referred to as they were arrayed in the suit and as per their ranking in the suit.

(2.) THIS Civil Miscellaneous Appeal is filed by the legal representatives of the Plaintiff against the Judgment and Decree dated 19.12.2006 made in AS.No.94/1993 on the file of the learned Subordinate Judge, Ariyalur, reversing the Judgment and Decree dated 9.3.1993 made in OS.No.211/1991 by the learned Additional District Munsif, Ariyalur.

(3.) ON the above said pleadings, the Trial Court framed only two issues, that is, (1) Whether the Plaintiff is entitled to the relief of declaration and permanent injunction and (2) To what relief the parties are entitled to"