MAHATHMA Vs. CHOCKALINGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 25.02.2019 passed in A.S.No.12 of 2017 on the file of the Subordinate Court, Uthangarai, reversing the Judgment and Decree dated 22.09.2017 passed in O.S.No.10 of 2017 on the file of the District Munsif - Cum- Judicial Magistrate Court, Uthangarai.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

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