SELVARAJ Vs. ARUMUGHAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.10.2000 passed in A.S.No.34 of 1998, on the file of the Additional District Court, Villupuram, confirming the judgment and decree dated 22.08.1997 passed in O.S.No.664 of 1989, on the file of Principal District Munsif Court, Thirukkovilur.

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

(3.) Suit for declaration, permanent injunction and damages.