G.C.NANJAN Vs. N.C.RAMAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the Judgement and decree dated 11.07.2001 made in A.S.No.26 of 2000 on the file of the District Judge, Nilgiri at Udagamandalam modifying the Judgement and Decree dated 31.08.2000 made in O.S.No.245 of 1999 on the file of the District Munsif Court, Udhagamandalam.

(2.) The second appeal has been admitted on the following substantial question of law :

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