K. NATESAN Vs. RAJI AND OTHERS

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 30.07.2003 passed in A.S.No.18 of 1998 on the file of the Subordinate Court, Authur, confirming the Judgment and Decree dated 27.03.1998 passed in O.S.No.191 of 1993 on the file of the District Munsif Court, Authur.

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

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