RAMASWAMY GOUNDER Vs. CHINNA GOUNDER

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.02.2001 passed in A.S.No.173 of 1993 on the file of the Sub-Court, Namakkal confirming the judgment and decree dated 23.06.1999 passed in O.S.No.757 of 1989 on the file of the District Munsif Court, Namakkal.

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

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