K.N. KAIVALYASAMY Vs. K.T. SHANMUGASUNDARAM

JUDGEMENT

(1.) The plaintiff, in this second appeal, has impugned the judgment and decree dated 02.12.2010 made in A.S.No.23 of 2010 on the file of the Sub Court, Gobichettipalayam, confirming the judgment and decree dated 05.02.2010 made in O.S.No.583 of 2004 on the file of the District Munsif Court, Gobichettipalayam.

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

(3.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal.