LAWS(MAD)-2018-3-283

GOVINDASAMY Vs. MANI

Decided On March 09, 2018
GOVINDASAMY Appellant
V/S
MANI Respondents

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 31.03.2003 passed in A.S.No.14 of 2002 on the file of Subordinate Court, Gudiyatham, confirming the judgment and decree dated 27.09.2002 passed in O.S.No.313 of 1985 on the file of the District Munsif Court, Gudiyatham.

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

(3.) Suit for declaration and permanent injunction.