CHANDRA Vs. VINAYAGAM

JUDGEMENT

(1.) The plaintiffs have in this Second Appeal impugned the Judgment and decree dated 20.04.2010 made in A.S.No.4 of 2009 on the file of the Subordinate Judge, Madurantakam confirming the Judgment and Decree dated 05.02.2007 made in O.S.No.143 of 2004 on the file of the District Munsif Court, Madurantakam.

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

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