MANICKA MUDALIYAR Vs. KARTHIKEYAN

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 16.04.2002 passed in A.S.No.32 of 2002 on the file of the Additional District Judge, Fast Track Court No.1, Tindivanam, confirming the Judgment and Decree dated 26.09.1997 passed in O.S.No.944 of 1992 on the file of the Additional District Munsif Court,Tindivanam.

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

(3.) Suit for declaration and permanent injunction.