P.KRISHNAMOORTHY Vs. LAKSHMI

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants, inveighing the judgement and decree dated 22.3.2012 passed by the Sub Court, Gobichettipalayam, in A.S.No.6 of 2010 confirming the judgement and decree dated 12.11.2009 passed by the District Munsif, Gobichettipalayam, in O.S.No.85 of 2004, which is one for declaration and mandatory and permanent injunctions.

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

(3.) CHALLENGING and impugning the judgements and decrees of both the fora below, this second appeal has been filed by the defendants on various grounds and also suggesting the following substantial questions of law: