MURUGAN Vs. PANNEER SELVAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 29-10-2018, passed in A.S.No.172/2016, on the file of the III Additional Judge, City Civil Court, Chennai confirming the judgment and decree dated 11-09-2015, passed in O.S.No.1946/2008, on the file of the XVII Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for permanent injunction.