VANATHAIYAN Vs. SUSAIAMUL

JUDGEMENT

(1.) The second appeal is directed against the judgment and decree dated 20.02.2001 passed in A.S.No.127/96, on the file of the Sub Court , Panruti reversing the judgment and decree dated 23.02.1996 passed in O.S.No.628/92, on the file of the District Munsif Court, Panruti.

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

(3.) Suit for permanent injunction.