KRISHNASWAMY REDDIAR Vs. KRISHNA REDDIAR

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S.No.83 of 1989 on the file of Sub Court, Virdhachalam reversing the Judgment and Decree in O.S.No.111 of 1984 on the file of District Munsif Court, Kallakurichi.

(2.) The defendant in the suit is the appellant in the above second appeal and the first respondent is the plaintiff in the suit.

(3.) The plaintiff filed the suit in O.S.No.111 of 1984 on the file of District Munsif Court, Kallakurichi for permanent injunction restraining the defendant from executing the decree in O.S.No.220 of 1971 on the file of Sub Court, Cuddalore.