KANNAN Vs. CHENGALVARAYA PILLAI

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 23.10.2003 passed in A.S.No.18 of 2003 on the file of the Subordinate Court, Ranipet, reversing the Judgment and Decree dated 26.11.2002 passed in O.S.No.91 of 1998 on the file of the District Munsif cum Judicial Magistrate Court No.I, Walajah.

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

(3.) The plaintiff, who is the appellant, has laid the suit for permanent injunction.