INDIAN BANK CIRCLE OFFICE Vs. V.K. BALAJI

JUDGEMENT

(1.) This Second appeal is focussed by the defendants animadverting upon the judgment and decree dated 08.02.2012 passed by the Subordinate Court of Chidambaram, in A.S.No.42 of 2011, in reversing the judgment and decree dated 3.11.2011 passed by the Principal District Munsif Court, Chidambaram, in O.S.No.35 of 2009, which was one for permanent injunction.

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

(3.) Compendiously and concisely, the germane facts as stood uncurtained and unveiled, which are absolutely necessary for the disposal of this Second Appeal, would run thus: