V. MUNIYAPPAN Vs. T. SETTU

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dtd. 19/2/2018 passed in A.S.No.46 of 2017 on the file of the Principal District Judge, Krishnagiri, partly allowing the judgment and decree dtd. 5/4/2017 passed in O.S.No.195 of 2014 on the file of the Subordinate Judge, Uthangarai.

(2.) The 1st defendant in a suit for declaration and permanent injunction is the appellant herein, aggrieved by the reversal findings rendered by the First Appellate Court.

(3.) The parties are described as per their litigating status before the Trial Court.