MALAR Vs. PASUPATHY

JUDGEMENT

(1.) This second appeal has been directed against the Judgment and decree, dtd. 12/7/2010 passed in A.S.No.20 of 2010, by the Additional Sub-Court, Kumbakonam, wherein, the Judgment and decree, dtd. 20/1/2010, passed in O.S.No.412 of 2005, by the First Additional District Munsif Court, Kumbakonam, are reversed.

(2.) The appellant herein as plaintiff has instituted a suit in O.S.No.412 of 2005, on the file of the trial Court for the relief of permanent injunction, wherein, the first respondent has been shown as the sole defendant.

(3.) Pending the second appeal, the first respondent died and his legal heirs were brought on record as appellants 2 to 5.