RAMACHANDRAN Vs. M SUNDARARAJAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 15.09.2011 passed in A.S.No.36 of 2010 on the file of the VII Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 25.06.2009 passed in O.S.No.2236 of 2006 on the file of the I 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 mandatory injunction and permanent injunction.