M. SIVARAMAN Vs. LAKSHMI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 18.07.2018 passed in A.S.No.228 of 2017 on the file of the III Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 14.06.2017 passed in O.S.No.2626 of 2008 on the file of the XII 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.