T MANIKANDAN Vs. M MAHALINGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 20.10.2014 passed in A.S.No.318 of 2013 on the file of the V Additional Judge, City Civil Court, Chennai confirming the judgment and decree dated 16.04.2013 passed in O.S.No.1966 of 2012 on the file of the XIV Assistant Judge, City Civil Court, Chennai.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for permanent injuction.