PALANI Vs. SABAPATHI

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 22.01.2019 passed in A.S.No.16 of 2016 on the file of the subordinate Court, Maduranthakam, Kanchipuram District, confirming the judgment and decree dated 05.04.2016 passed in O.S.No.278 of 2012 on the file of the District Munsif Court, Maduranthakkam, Kanchipuram District.

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

(3.) Suit for bare injunction.