SINGARAVEL Vs. BALAMURUGAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the first defendant against the judgment and decree dated 26.11.2010 passed in A.S.No.11 of 2008 on the file of the Principal Sub Court, Vridhachalam, reversing the judgment and decree dated 20.12.2005 passed in O.S.No.573 of 2000 on the file of the Second Additional District Munsif Court, Vridhachalam.

(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 plaintiff for declaration, possession, permanent injunction, mandatory injunction and mesne profits.