KAVITHA Vs. T. SUNDARAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 21.08.2017 passed in A.S.No.17 of 2012 on the file of the Subordinate Court, Poonamallee, confirming the Judgment and Decree dated 28.11.2011 passed in O.S.No.799 of 2004 on the file of the Principal District Munsif Court, Poonamallee.

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

(3.) The suit has come to be laid by the plaintiff for the relief of permanent injunction.