SEKAR Vs. GANESAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the Judgment and Decree dated 27.08.2010 passed in A.S.No.24 of 2010 on the file of the Court of Additional Subordinate Judge, Mayiladurai, confirming the Judgment and Decree dated 20.04.2009 passed in O.S.No.237 of 2004 on the file of the Court of District Munsif, Sirkali.

(2.) The suit is for Permanent Injunction.

(3.) The plaint averments are briefly stated as follows: