C.CHINNASAMY Vs. M.C.MURUGAN

JUDGEMENT

(1.) This second appeal is filed by the defendant animadverting upon the judgement and decree dated 17.12.2012 passed by the Principal District Judge, Krishnagiri, confirming the judgement and decree dated 16.12.2011 passed by the District Munsic Court, Pochampalli, in O.S.No.49 of 2009, which is one for declaration and 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 this appeal, in a few broad strokes can be encapsulated thus: