NATARAJAN AND ANOTHER Vs. MANICKAPILLAI

JUDGEMENT

(1.) This second appeal is directed against the judgment and Decree dated 22.06.2000 made in A.S.No. 3 of 2000 on the file of the Subordinate Court, Cheyyar, Thiruvannamalai District confirming the Judgment and decree dated 22.12.1999 made in O.S.No. 4 of 1992 on the file of the Additional District Munsif Court, Cheyyar.

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

(3.) Suit for declaration and Permanent injunction.