CHINNAPPAN Vs. RAMASWAMY

JUDGEMENT

(1.) The suit for injunction filed by the respondent herein was allowed by the trial Court and the same was confirmed by the lower appellate Court. Hence, the second appeal has been filed by the defendant.

(2.) At the time of admission, this Court has formulated the following Substantial Questions of Law for consideration:

(3.) On perusal of the pleadings, evidence both oral and documents and the reasoning given by the trial Court as well as the lower appellate Court for accepting the case of the plaintiff, this Court finds no reason to interfere with the concurrent finding of the Courts below and the Substantial Questions of law are not sustainable for the following reasons: