BHAVANI Vs. SIVAKOZHUNDU

JUDGEMENT

(1.) The first defendant in this second appeal has challenged the judgment and decree dated 01.07.2010 made in A.S. No. 8 of 2010 on the file of the Subordinate Court, Maduranthagam, reversing the judgment and decree dated 08.09.2009 made in O.S. No. 174 of 2006 on the file of the District Munsif Court, Maduranthagam.

(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 this second appeal.