KOLANDASAMY Vs. KUTTIAMMAL

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree, dated 23.11.2004 made in A.S. No.48 of 2004 on the file of the Additional Sub-Court, Erode, confirming the Judgment and Decree, dated 14.07.2004 made in O.S. No.153 of 2001 on the file of the District Munsif-cum-Judicial Magistrate Court, Perundurai.

(2.) The plaintiff in O.S. No.153 of 2001 on the file of the District Munsif-cum-Judicial Magistrate Court, Perundurai is the appellant herein.

(3.) The suit was filed for permanent injunction as against the respondents/defendants.