LAWS(MAD)-2013-2-111

RAMACHANDRAN Vs. VAIDYANATHAN

Decided On February 21, 2013
RAMACHANDRAN Appellant
V/S
VAIDYANATHAN Respondents

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 27.3.2000 passed by the learned Additional Subordinate Judge, Mayiladuthurai, in A.S.No.40 of 1999 confirming the judgement and decree dated passed by the District Munsif, Sirkali, in O.S.No.433 of 1995, which is one for permanent injunction.

(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 impugned the judgements and decrees of both the Courts below, the plaintiff has filed this second appeal on various grounds and also suggesting the substantial questions of law.