CHELLAN Vs. GOPAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 28.11.2003, passed in A.S.No.249 of 2002, on the file of the Additional District and Sessions Judge (Fast Track Court), Kallakurichi, reversing the judgment and decree dated 15.03.2001, passed in O.S.No.400 of 1997, on the file of the Second Additional District Munsif Court, Kallakurichi.

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

(3.) Suit for permanent injunction.