MANIKANDAN Vs. CHELLAMMAL

JUDGEMENT

(1.) Challenge is made in this memorandum of second appeal to the judgment and decree, dated 18.10.2012 and made in the appeal in A.S.No.63 of 2011 confirming the judgment and decree, dated 13.8.2010 and made in the suit in O.S.No.137 of 2008 on the file of the learned Principal District Munsif, Mayiladuthurai.

(2.) The appellant herein is the defendant in the suit in O.S.No.137 of 2008 whereas the respondent is the plaintiff.

(3.) As it is manifested from the records, the respondent had filed a suit in O.S.No.137 of 2008 on the file of the learned Principal District Munsif, Mayiladuthurai as against the appellant seeking the relief of permanent injunction and costs.