RAMANUJA PADAYACHI Vs. RENGASAMY AND ANOTHER

JUDGEMENT

(1.) In this second appeal, the plaintiff has impugned the Judgment and decree dated 18.10.2000 made in A.S.No. 6 of 1999 on the file of the Sub Court, Panruti, confirming the judgment and decree dated 27.01.1999 made in O.S.No. 85 of 1994 on the file of the District Munsif Court, Panruti.

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

(3.) Suit for declaration and Permanent injunction.