PADMAVATHI Vs. RAMALAKSHMI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.11.2001 passed in A.S.No.133 of 2001 on the file of the Subordinate Court, Pollachi, confirming the judgment and decree dated 26.09.2000, passed in O.S.No.727 of 1997 on the file of the District Munsif Court, Pollachi.

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

(3.) Suit for permanent injunction.