M UMAR FAROOZ HUSSAIN Vs. SANTHAKUMARI

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiff, animadverting upon the judgment and decree dated 17.02.2003 passed in A.S.No.144 of 2000 by the II Additional Judge, City Civil Court, Chennai, reversing the judgment and decree of the trial Court, namely, XV Assistant Judge, City Civil Court, Chennai, in O.S.No,5977 of 1997. For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus: The plaintiff/second appellant herein filed the suit O.S.No,5977 of 1997 before the XV Assistant Judge, City Civil Court, Chennai seeking permanent injunction. The defendant entered appearance and filed the written statement resisting the suit.

(3.) BEING disconcerted and aggrieved by the said judgment and decree of the first appellate Court, the plaintiff filed this second appeal on various grounds and also suggesting the following alleged substantial questions of law.