RANGASAMY GOUNDER Vs. VALLIAMMAL

JUDGEMENT

(1.) THIS appeal is focussed by the plaintiffs as against the judgment and decree dated 9.3.2000 passed by the learned Principal District Judge, Erode, in A.S.No.233 of 1999, confirming the judgment and decree dated 9.8.1999 passed by the District Munsif, Perundurai, in O.S.No.155 of 1997, which was filed for declaration and permanent injunction.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.

(3.) CHALLENGING and impugning the judgements and decrees of both the Courts below, this second appeal has been filed on various grounds, suggesting substantial questions of law.