J.CHANDRASEKARAN Vs. V.D.KESAVAN

JUDGEMENT

(1.) THE second appeal is focussed by the defendants as against the judgement and decree dated 19.12.2005 passed by the Principal Subordinate Judge, Erode, in A.S.No.31 of 2005 confirming the judgement and decree dated 21.9.2004 passed by the II Additional District Munsif, Erode in O.S.No.216 of 2003, which was filed for declaration, permanent and mandatory injunctions. The Cross-appeal is focussed by the plaintiff as against the judgement and decree dated 19.12.2005 passed by the Principal Subordinate Judge, Erode, in A.S.No.31 of 2005 in so far as partly reversing the judgement and decree dated 21.9.2004 passed by the II Additional District Munsif, Erode, in the said O.S.No.216 of 2003..

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) THE gist and kernel of the case of the plaintiff as stood exposited from the plaint would run thus: