INDRANI Vs. VIJAYAKUMAR

JUDGEMENT

(1.) This Second appeal is focussed by the plaintiffs animadverting upon the judgment and decree dated 21.12.2010 passed by the Principal District Court, Villupuram, in A.S.No.98 of 2010, confirming the judgment and decree dated 15.12.2009 passed by the Principal District Munsif, Ulundurpet, in O.S.No.25 of 2008, which was 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.) Niggard and bereft of unnecessary details, the germane facts absolutely necessary for the disposal of this second appeal would run thus: