T MUKUNDAN Vs. RANGAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 26.11.2018 passed in A.S.No.138 of 2018 on the file of the XV Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 01.11.2017 passed in O.S.No.5648 of 2011 on the file of the VII 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.) The suit has come to be laid by the plaintiff for the reliefs of Permanent Injunction and Mandatory Injunction with reference to the suit property as described in the plaint.