M PATHMANABHAN Vs. M MUNUSAMY (DECEASED)

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 14.09.2004 passed in A.S.No.259 of 2003 on the file of the VI Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 21.01.2003 passed in O.S.No.4298 of 1996 on the file of the XIV Assistant Judge, in charge of III Assistant Judge, City Civil Court, Chennai.

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

(3.) Whether the Courts below are right in dismissing the suit for mandatory injunction since no photographs and advocate commissioner application filed?"