M. PANNEERSELVAM Vs. SUSSEELA AND OTHERS

JUDGEMENT

(1.) Challenge in this second appeal is made by the first defendant against the judgement and decree dated 27.10.2010 made in A.S. No.7 of 2006 on the file of the Subordinate Court, Thiruvellore, confirming the judgement and decree dated 29.07.2005 made in O.S. No.158 of 1992 on the file of the District Munsif Court, Thiruttani.

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

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