MUTHUSWAMI AND ANOTHER Vs. KULANDAIAMMAL AND OTHERS

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 09.10.2000, passed in A.S. No. 53 of 1999, on the file of the Subordinate Court, Dharapuram, confirming the judgment and decree dated 28.10.1999, passed in O.S.No.306 of 1998, on the file of the District Munsif Court, Kangeyam.

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

(3.) Suit for declaration and permanent injunction.