GOVINDAN ASARI Vs. GOVINDASAMY CHETTIAR

JUDGEMENT

(1.) THIS Second appeal is focussed by the legal heirs of the original defendant, animadverting upon the judgment and decree dated 28.10.2005 passed by the Subordinate Judge, Kallakurichi, in A.S.No.84 of 2003 modifying the judgment and decree dated 9.4.2003 passed by the III Additional District Munsif, Kallakurichi, in O.S.No.125 of 2001, 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 adopted as such the above substantial questions of law.