RAMAR Vs. PERIYAMMAL

JUDGEMENT

(1.) Challenge in this Second Appeal is made by the third defendant against the Judgment and decree dated 15.12.2008 passed in A.S.No.77 of 2008 on the file of the Subordinate Judge, Salem, reversing the judgment and decree dated 20.02.2007 passed in O.S.No.1574 of 2004 on the file of the II Additional District Munsif Court, Salem.

(2.) The second appeal is admitted and the following substantial questions of law are formulated in this second appeal for consideration.

(3.) Suit for declaration and permanent injunction.