GEM GRANITES REP. BY ITS PARTNER MR. ASAI THAMBI Vs. INDIAN OVERSEAS BANK, ESPLANADE BRANCH, REP. BY ITS CHIEF MANAGER, ESPLANADE, CHENNAI

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 20.01.2010 made in A.S. No. 71 of 1999 on the file of the Additional District and Sessions Judge, Fast Court No.III, Chennai, reversing, the judgment and decree dated 23.12.1998 in O.S.No. 13323 of 1996 on the file of I Assistant City Civil Judge, Chennai.

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

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