LAKSHMAIAH Vs. THIMMARAYAPPA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 17.06.2002 passed in A.S.No.20 of 2002 on the file of the Sub-ordinate Court, Hosur, confirming the judgment and decree dated 08.06.2001 passed in O.S.No.15 of 1997 on the file of the District Munsif court, Hosur.

(2.) The parties are referred to as per the rankings in the trial court.

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