GOVINDASAMY Vs. E. MUTHULAKSHMI

JUDGEMENT

(1.) THIS Second Appeal is focused by the Second Defendant animadverting upon the Judgment and Decree dated 22.12.2008 passed by the Sub -Court, Tiruppur, in A.S. No.35 of 2006, reversing the Judgment and Decree dated 4.4.2006 passed by the District Munsif, Tiruppur, in O.S. No. 88 of 2002, 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.) CHALLENGING and impugning the Judgment and Decree of the First Appellate court, only D2 filed this Second Appeal (no Second Appeal has been filed by the plaintiffs), on various grounds and also suggesting the following substantial question of law: