KANDASAMY CHETTIAR Vs. MUTHUSAMY

JUDGEMENT

(1.) The Second Appeal is focused as against the judgment and decree dtd. 29/3/2010 passed in A.S.No.151 of 2008 by the learned Subordinate Judge, Thiruchengode, in reversing the judgment and decree dtd. 30/4/2008, made in O.S.No.189 of 2001 by the learned District Munsif, Thiruchengode. The suit is for the relief of permanent injunction.

(2.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.

(3.) The laconic averments made in the plaint, are as follows: