SUBRAMANIAN Vs. SAMBANDAM

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 24.08.2010 made in A.S.No.16 of 2010 on the file of the Sub Court, Nagapattinam, reversing the judgment and decree dated 22.12.2009 made in O.S.No.145 of 2008 on the file of the District Munsif Court, Nagapattinam.

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

(3.) The suit has been laid by the plaintiff for permanent injunction, possession and also mesne profits.