RAJU Vs. CHELLA MARIAPPAN AND ORS.

JUDGEMENT

(1.) The appellant herein, who is the unsuccessful defendant in the suit in O.S. No. 18 of 2006, which was filed for permanent injunction, has come up with S.A.(MD). No. 289 of 2016, challenging the concurrent findings rendered by the Courts below.

(2.) Likewise, the appellant herein, who is the plaintiff in the suit in O.S. No. 482 of 2004, which was filed for permanent injunction, has come up with S.A.(MD). No. 290 of 2016, challenging the findings of the Lower Appellate Court in partly setting aside the judgment and decree of the Trial Court and thereby, allowed the appeal in part.

(3.) The case of the plaintiff in O.S. No. 482 of 2004, as culled out from the plaint, for the purpose of disposal of the Second Appeal, is as follows: - -