HARIDHAS @ DELLI DURAI Vs. T.R.DHAS

JUDGEMENT

(1.) The concurrent dismissal of both the suit and the appeal (O.S.No.406 of 1996 and A.S.No.50 of 1998), dismissing the relief of injunction, has driven the plaintiffs to file the second appeal.

(2.) The second appeal has been admitted on the following substantial questions of law:-

(3.) The brief facts:-