K. PONNUSAMY Vs. PAPPAYEE

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 30.09.2003, passed in A.S.No.173 of 2003, on the file of the Principal District Court, Namakkal, confirming the judgment and decree dated 31.08.94, passed in O.S. No.45 of 1991, on the file of the Principal District Munsif Court, Namakkal.

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

(3.) The suit has been laid by the plaintiff for the reliefs of declaration and permanent injunction.