K. ANANDHARAMAN Vs. S. SANKARAN

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the trial Court dismissing the suit filed for declaration and consequential injunction, the present appeal came to be filed by the plaintiff.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal Suit, are as follows:-