KALLIAPPAN Vs. MARAPPA GOUNDER (DECEASED)

JUDGEMENT

(1.) The second appeal Nos. 1650 and 1651 of 2003 are directed against the judgment and decree dated 25.11.2002 passed in A.S.Nos.92 and 93 of 2002 respectively on the file of the Additional District and Sessions Court, Namakkal, reversing/confirming the judgment and decree dated 24.12.1996 passed in O.S.No.834 of 1994 on the file of the Additional District Munsif Court, Namakkal.

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

(3.) Suit for declaration and permanent injunction.