K RUKMANI Vs. V ELUMALAI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.09.2018 passed in A.S.No.197 of 2017 on the file of the III Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 08.03.2017 passed in O.S.No.4768 of 2011 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 declaration, permanent injunction, mandatory injunction and for past and future damages.