JALALUDEEN Vs. RENGASAMY

JUDGEMENT

(1.) The plaintiff is the appellant. The Second Appeal preferred against the judgment and decree dated 17/6/2003 made in Appeal Suit No.160 of 2002 passed by the Additional Subordinate Judge, Kumbakonam, reversing the judgment and decree dated 19/6/2002 made in Original Suit No.116 of 2001 passed by the learned District Munsif, Velangaiman.

(2.) The Original Suit in O.S.No.116 of 2001 is filed for bare injunction.

(3.) The brief facts of the case is as follows:-