RAMALINGAM PILLAI Vs. MUTHAIYA PILLAI

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 12-03-2002 passed in A.S.No.107 of 2001 on the file of the Principal Subordinate Court, Mayilladuthurai reversing the judgment and decree dated 29.10.2001 passed in O.S.No.148 of 1995 on the file of the Additional District Munsif Court, Mayiladuthurai.

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

(3.) Suit for permanent injunction.