P. RAJAGOPAL Vs. P. SRINIVASAN

JUDGEMENT

(1.) The defendant in a suit for injunction, seeking to restrain him from disturbing the peaceful possession and enjoyment of the plaintiff, is the appellant herein.

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The brief facts that are necessary for adjudicating the above Second Appeal are as follows:-