CHEMMERI SREEJA Vs. NALLAKANDY HEER

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 14.10.1999 passed in A.S.No.10 of 1996 on the file of the Second Additional District Court, Pondicherry, reversing the judgment and decree dated 30.11.1995 passed in O.S.No.32 of 1993 on the file of the Subordinate Court, Mahe.

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

(3.) Suit for declaration, permanent injunction and mandatory injunction.