P RAVIKUMAR Vs. AUGUSTIN BABU

JUDGEMENT

(1.) THIS second appeal is filed by the plaintiffs, inveighing the judgement and decree dated dated 8.3.2010 passed by the Principal First Additional Sessions Judge, City Civil Court, Chennai, in A.S.No.382 of 2008 confirming the judgement and decree dated 12.12.2007 passed by the 11th Assistant City Civil Court Judge, Chennai, in O.S.No.5548 of 2004, which was filed for permanent 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.) IN the memorandum of grounds of appeal, the following proposed substantial questions of law are suggested: