C NAMACHIVAYA CHETTIAR FAMILY TRUST Vs. TAMIL SELVAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiffs against the Judgment and decree dated 07.07.2010 made in A.S.No.75 of 2008 on the file of the Additional District Court/Fast Track Court-III, Tiruvallur reversing the judgment and decree dated 16.07.2008 made in O.S.No.126 of 2003 on the file of the Sub Court, Tiruvallur.

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

(3.) The suit has been laid by the plaintiffs for declaration and mandatory injunction.