K SUBRAMANIAN Vs. K PALANISAMY

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.12.2003, passed in A.S.No.48 of 2002, on the file of the Principal District Court, Namakkal, confirming the judgment and decree dated 25.04.1996, passed in O.S. No.115 of 1994, on the file of the Principal District Munsif Court, Namakkal.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) The plaintiff, who is the appellant in the second appeal, has laid the suit simpliciter for the relief of permanent injunction to restrain the defendant from putting up a wall or any obstruction in the vacant site, XY portion shown in the rough plan.