SHEELA KIRUPAI Vs. SARASWATHI AMMAL

JUDGEMENT

(1.) The judgment and decree dated 28.08.2000 passed in A.S.No. 30 of 1998 on the file of the Additional Sub Court, Thiruvannamalai, confirming the judgment and decree dated 27.11.1997 passed in O.S.No. 185 of 1996 on the file of the Principal District Munsif, Thiruvannamalai, are under challenge in this second appeal by the plaintiff.

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

(3.) The suit has been laid by the plaintiff for declaration and permanent injunction.