A. GURUSAMY MUDALIAR Vs. E. ZEENATH

JUDGEMENT

(1.) The defendant, in this second appeal, has challenged the Judgment and decree dated 26.10.1999 made in A.S. No. 43 of 1999 on the file of the Sub Court, Bhavani, confirming the judgment and decree dated 06.04.1999 made in O.S. No. 182 of 1996 on the file of the Additional District Munsif Court, Bhavani.

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

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