NADANA SABAPATHY Vs. MESAKANNU(DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 16.09.2010 made in A.S. No. 5 of 2010 on the file of the Subordinate Court, Chidambaram, reversing the Judgment and Decree dated 21.11.2008 made in O.S. No. 147 of 2001 on the file of the District Munsif Court, Chidambaram.

(2.) The Second Appeal is admitted and the following substantial question of law is formulated for consideration in this Second Appeal:

(3.) The suit has been laid by the plaintiff for permanent injunction.