K RAMASAMY Vs. CHINNA APPU

JUDGEMENT

(1.) THE second appeal has been filed by the defendant in the suit filed by the respondent herein in O.S.No.1011 of 1989. THE suit had been filed by the plaintiff, praying for a decree of permanent injunction against the appellant in the present second appeal.

(2.) THE appellant has filed a memo before this Court, on 04.01.2008, which is as follows: