R PANDURANGAN Vs. R MUNUSAMY

JUDGEMENT

(1.) This second appeal is focussed by the defendant in the suit as against the judgement and decree dated 5.11.2004 passed by the Sub Judge, Thiruppathur, in A.S.No.28 of 2004 allowing the appeal against the judgement and decree dated 30.4.2004 passed by the Additional District Munsif-cum-Judicial Magistrate, Ambur, in O.S.No.40 of 2003, which was one for permanent injunction.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of these appeals, in a few broad strokes can be encapsulated thus: