LAWS(MAD)-2016-8-222

S PARTHASARATHY Vs. NARAYANASAMY

Decided On August 19, 2016
S PARTHASARATHY Appellant
V/S
NARAYANASAMY Respondents

JUDGEMENT

(1.) The appellant is the plaintiff in a suit for bare injunction.

(2.) The case of the plaintiff is as follows:

(3.) The case of the defendant is as follows: