CITIZEN AUTO SERVICE REPRESENTED BY PARTNER N SIRAJUDEEN Vs. INDIAN OIL CORPORATION LTD REPRESENTED BY ITS GENERAL MANAGER

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 31.10.2003 passed in A.S.No.9 of 2003 on the file of the Subordinate Court, Pollachi reversing the judgment and decree dated 06.01.2003 passed in O.S.No.1051 of 1997 on the file of the District Munsif Court, Pollachi.

(2.) The Second Appeal has been admitted on the following substantial question of law.

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