NATESAN Vs. ARUMUGHAM

JUDGEMENT

(1.) The plaintiff in this second appeal has challenged the judgment and decree dated 19.07.2010 made in A.S.No.17 of 2010 on the file of the First Additional Subordinate Court, Salem, reversing the judgment and decree dated 03.12.2008 made in O.S.No.977 of 2008 on the file of the Second Additional District Munsif Court, Salem.

(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.