RANGANAYAKI AMMAL Vs. SAGUNTHALA

JUDGEMENT

(1.) The plaintiff in this second appeal has challenged the judgment and decree dated 28.07.2010 passed in A.S. No.5 of 2006 on the file of the Subordinate Court, Gingee, confirming the judgment and decree dated 29.11.2005 passed in O.S. No.526 of 1995 on the file of the Additional District Munsif Court, Gingee.

(2.) The suit has been laid by the plaintiff for permanent injunction.

(3.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in the second appeal.