SELVARAJ Vs. J. ELUMALAI

JUDGEMENT

(1.) Challenge in this second appeal is made by the third plaintiff against the Judgment and decree dated 30.03.2011 made in A.S.No.63 of 2010 on the file of the Principal District Judge, Villupuram, confirming the Judgment and Decree dated 30.01.2010 made in O.S.No.151 of 2004 on the file of the Additional District Munsif Court, Villupuram.

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

(3.) The suit has been laid by the plaintiffs for declaration, permanent injunction, mandatory injunction and damages.