S. CHANDRA Vs. R. CHINDATHIRAI AROCKIAM SELVIN

JUDGEMENT

(1.) S .A.(MD)No.775 of 2009 has been focussed by the plaintiff as against the judgment and decree dated 31.08.2006 passed in A.S.No.212 of 2005 by the learned Subordinate Judge, Tuticorin, in reversing the declaratory relief granted as per the judgment and decree dated 02.08.2005 passed in O.S.No.432 of 2004 by the learned Additional District Munsif, Thoothukudi.

(2.) CROSS Objection (MD)No.31 of 2012 has been filed against the judgment and decree dated 31.08.2006 passed in A.S.No.212 of 2005 by the learned Subordinate Judge, Tuticorin, in confirming the injunction granted by the judgment and decree dated 02.08.2005 passed in O.S.No.432 of 2004 by the learned Additional District Munsif, Thoothukudi.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Second Appeal and the Cross Objection, as stood exposited from the records and the submissions of both sides, would run thus: