RADHAKRISHNAN D/O. PERAMAN Vs. TAMILARASI & ORS.

JUDGEMENT

(1.) This second appeal has been directed against the judgment and decree dated 17.07.2000 made in A.S.No.1 of 1999 on the file of the Additional District Court, Villupuram, confirming the judgment and decree dated 20.11.1998 passed in O.S.No.792 of 1995, on the file of the Court of the 2nd Additional District Judge, Ulundurpet.

(2.) The parties are referred to as per their rankings in the trial Court.

(3.) Suit for declaration and permanent injunction.