INDIAN PRIMARY SCHOOL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the Judgment and decree dtd. 22/11/1996 passed in A.S.78 of 1996, on the file of the Seventh Additional Judge, City Civil Court, Chennai reversing the judgment and decree dtd. 20/6/1994 passed in O.S. No. 9294 of 1993, on the file of the Second Assistant Judge City Civil Court, Chennai.

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

(3.) Suit for declaration.