K. DEVABALKAN Vs. ARUMUGAM

JUDGEMENT

(1.) In this second appeal, the plaintiffs have impugned the judgment and decree dated 15.02.2011 made in A.S. No. 6 of 2010 on the file of the Sub Court, Gingee, confirming the judgment and decree dated 29.12.2009 made in O.S. No. 281 of 2004 on the file of the Principal District Munsif Court, Gingee.

(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 plaintiffs for declaration and permanent injunction.