(1.) Challenge in this second appeal is made b; the defendant against the judgment and decree dated 20.12.2010 made in A.S. No. 3 of 2009 on the file of the Principal District Court, Chengalpattu, confirming the judgment and decree dated 12.09.2008 made in O.S. No. S of 2005 on the file of the Subordinate Court Madhuranthagam.
(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 plaintiff for specific performance, possession and permanent injunction.