K. GOVINDAN Vs. ROSE MUDALIAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 22.11.2018 passed in A.S.No.13 of 2011 on the file of the Subordinate Court, Ponneri, confirming the Judgment and Decree dated 16.12.2010 passed in O.S.No.45 of 1998 on the file of the District Munsif Court, Ponneri.

(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 plaintiffs for the relief of permanent injunction.