T CHANDRASEKARAN Vs. JAYALAKSHMI AMMAL (DECEASED)

JUDGEMENT

(1.) Challenge in this Second Appeal is made by the plaintiff against the judgment and decree dated 23.12.2010 made in A.S.No.11 of 2010 on the file of the Subordinate Judge, Ginjee, confirming the judgment and decree dated 23.12.2009 made in O.S.No.150 of 2001 on the file of the Additional District Munsif Court, Ginjee.

(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 :-