A. SHANTHI Vs. G. JAYARAMAN

JUDGEMENT

(1.) Challenging the decree and judgment of the Trial Court dismissing the suit filed for declaration, permanent injunction and canceling the decree passed in O.S.No.161 of 2011 on the file of II Additional Subordinate Court, Salem in favour of the first defendant.

(2.) For the sake of convenience, the parties are arrayed to as per their own ranking before the Trial Court.

(3.) Brief background of filing this appeal are as follows: