S MOHAMMED HANIFA Vs. FATHIMA BIVI

JUDGEMENT

(1.) THIS second appeal is filed by the plaintiff, inveighing the judgment and decree dated 14.3.2005 passed by the Principal Judge, Chennai, in A.S.No.529 of 2004 confirming the judgment and decree dated 25.8.2004 passed by the XI Assistant Judge, City Civil Court, Chennai, in O.S.No.6033 of 1998, which was filed for getting permanent and mandatory injunctions.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) ACCORDINGLY, the following substantial questions of law are found suggested in the memorandum of second appeal: