RADHAKRISHNAN Vs. NEELAVENI AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 24.03.2000 passed in A.S.No.45 of 1999 on the file of the Subordinate Court, Maduranthagam reversing the judgment and decree dated 28.11.1997 passed in O.S. No.269 of 1991 on the file of the District Munsif Court, Maduranthagam.

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

(3.) Suit for declaration and permanent injunction.