SEVATHAN Vs. SUBRAMANI

JUDGEMENT

(1.) The second appeals 924 & 925 of 2001 are directed against the judgment and decree dated 26.06.1996, passed in A.S.Nos.49 & 30 of 1996 on the file of the Principle Sub Court, Salem, preferred against judgment and decree dated 14.11.1995 passed in O.S.No.875 of 1994, on the file of the Principle District Munsif Court, Salem.

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

(3.) Suit for declaration and permanent injunction.