A ARUNACHALAM Vs. C THANGAVELU RESPONDENT

JUDGEMENT

(1.) THE plaintiff is the appellant herein.

(2.) THE suit was filed for the relief of declaration and injunction. Though the suit was decreed by the trial Court, the same was dismissed by the lower appellate Court in the appeal filed by the defendant. Hence, this Second appeal.

(3.) AGGRIEVED by the said judgment and decree, the defendant filed an appeal before the lower appellate Court. After hearing the appeal, the appeal was allowed and the suit was dismissed. Hence, this second appeal by the plaintiff.