KAVITHA Vs. RAMASAMY

JUDGEMENT

(1.) The defendant in this second appeal has challenged the judgment and decree dated 22.09.2010 passed in A.S. No. 25 of 2008 on the file of the II Additional Subordinate Court, Cuddalore, confirming the judgment and decree dated 21.01.2008 passed in O.S. No.72 of 2004 on the file of the Additional District Munsif Court, Cuddalore.

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

(3.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in the second appeal.