S. KARIMUNNISHA Vs. C. UTHAYAKUMAR

JUDGEMENT

(1.) The defendant has, in this second appeal, impugned the judgment and decree dated 30.09.2010 passed in A.S. No. 72 of 2010 on the file of the Sub Court, Poonamallee, reversing the judgment and the decree dated 14.07.2010 passed in O.S. No. 12 of 2008 on the file of the Additional District Munsif Court, Poonamallee.

(2.) The Suit has been laid for permanent Injunction.

(3.) The case of the plaintiff, in brief, is as follows: