DAVOOD ALI Vs. JOHN BASHA

JUDGEMENT

(1.) The plaintiffs in this second appeal have impugned the judgment and decree dated 13.08.2010 made in A.S.No.1 of 2007 on the file of the Subordinate Judge, Gingee, confirming the Judgment and Decree dated 19.01.2006 made in O.S.No.117 of 1999 on the file of the Additional District Munsif Court, Gingee.

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

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