PALANISAMY GOUNDER Vs. KARUPPA GOUNDER

JUDGEMENT

(1.) In this second appeal, the Judgment and decree dated 26.02.2001 made in A.S.No.21 of 2000 on the file of the II Additional Subordinate Judge, Gobichettipalayam, reversing the judgment and decree dated 22.12.1999 made in O.S.No.236/1997 on the file of the District Munsif Court, Gobichettipalayam, is under challenge.

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

(3.) Suit for Permanent Injunction.