LAWS(MAD)-2021-3-464

PRESIDENT Vs. DEVARAJ

Decided On March 17, 2021
PRESIDENT Appellant
V/S
DEVARAJ Respondents

JUDGEMENT

(1.) Aggrieved over the concurrent findings of the Courts below, granting permanent injunction against the appellant, the present second appeal is filed.

(2.) The brief facts leading to the filing of this appeal are as follows:

(3.) While admitting the second appeal, the following questions of law were framed: