SIVASAMI Vs. RAMAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 10.07.2002 passed in A.S. No. 9 of 2001 on the file of the Subordinate Court, Dharmapuri, confirming the Judgment and Decree dated 22.12.2000 passed in O.S. No. 751 of 1993 on the file of the District Munsif Court, Harur.

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

(3.) Suit for declaration and permanent injunction.