M STEPHEN Vs. V GUNASEKARAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 06.02.2016 passed in A.S.No.368 of 2012 on the file of the XVI Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 28.02.2012 passed in O.S.No.8863 of 2008 on the file of the V Assistant City Civil Judge, Chennai.

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

(3.) The plaintiff, who has lost in both the Courts, has laid the suit against the defendants for the relief of permanent injunction.