K.DHANPAL Vs. SHEIK ISMAIL

JUDGEMENT

(1.) The plaintiff in this second appeal has challenged the judgement and decree dated 16.12.2010 made in A.S. No.48 of 2010 on the file of the II Additional Sub-Court, Villupuram, reversing the judgement and decree dated 26.11.2009 made in O.S. No.354 of 2005 on the file of the Principal District Munsif Court, Ulundurpet.

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

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