V.MANICKAVASAGAM Vs. KANNIYAMMAL

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 2/3/2017 passed in A.S.No.39 of 2014 on the file of the Principal Sub Court, Karur, reversing the judgment and decree, dtd. 27/10/2014 passed in O.S.No.704 of 2002 on the file of the Additional District Munsif Court, Karur.

(2.) The appellant is the plaintiff in O.S.No.704 of 2002 on the file of the Additional District Munsif Court, Karur. The respondents are the defendants in that suit. The appellant/plaintiff has filed the suit for bare injunction.

(3.) For the sake of convenience, the parties are referred to as per their rank in O.S.No.704 of 2002 on the file of the Additional District Munsif Court, Karur.