P PALANICHAMY Vs. S SELLAPPAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 28.02.2011 made in A.S.No.55 of 2009 on the file of the Sub Court, Namakkal, partly reversing the judgment and decree dated 03.04.2009 made in O.S.No.66 of 2005 on the file of the District Munsif Court, Paramathi.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal.

(3.) The suit has been laid by the plaintiff for declaration and permanent injunction in respect of the first item of the suit properties and for the relief of permanent injunction as regards the second item of the suit properties.