CHELLAMMAL Vs. RAJAGOPAL GOUNDER

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 28.03.2002 made in A.S.No.52 of 2000 on the file of the Subordinate Court, Arani, confirming the judgment and decree dated 27.09.2000 made in O.S.No.34 of 1993 on the file of the District Munsif Court, Polur.

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

(3.) Suit for permanent injunction.