DEVARAJ @ THIAGARAJAN Vs. RASA GOUNDER & ORS.

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the Judgment and decree dated 21.12.1999 made in A.S.No. 71/99 on the file of the Sub Court, Bhavani, reversing the Jugment and Decree dated 19.01.1999 made in OS.No. 924/93 on the file of the Additional District Munsif Court, Bhavani by the defendant.

(2.) The suit laid for permanent injunction.

(3.) The parties are referred to as per the ranking in the Trial Court.