AYYAVOO Vs. CHINNASAMY

JUDGEMENT

(1.) In this Second Appeal the plaintiff has impugned the Judgment and Decree, dated 09.10.2000 passed in A.S. No. 109 of 2000, on the file of the Principal District Court, Erode, reversing the Judgment and Decree, dated 27.03.2000, made in O.S. No. 176 of 1998, on the file of the District Munsif Cum Judicial Magistrate Court, Perundurai.

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

(3.) Suit for declaration, mandatory injunction and permanent injunction.