LAWS(MAD)-2020-12-267

THENIAMMAL Vs. THENAN

Decided On December 16, 2020
Theniammal Appellant
V/S
Thenan Respondents

JUDGEMENT

(1.) The original suit filed for permanent injunction by the appellant herein was allowed by the trial Court, but reversed in the appeal. The second appeal is filed against the reversing judgment of the first appellate Court.

(2.) The case of the Appellant/plaintiff:

(3.) The case of the defendant: