PREMALATHA Vs. RAJESWARI

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiffs against the judgment and decree dated 11.09.2012 made in A.S.No.280 of 2011 on the file of the IIIrd Additional Judge, City Civil Court, Chennai, confirming the judgment and decree dated 23.12.2009 made in O.S.No.5886 of 2007 on the file of the Vth Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for permanent injunction and mandatory injunction.