SHANBAGAVALLI Vs. RAMASAMY (DIED)

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 05.08.2003 passed in A.S.No.20 of 2003 on the file of the Additional District Judge (Fast Track No.2), Cuddalore, reversing the Judgment and Decree dated 04.07.2002 passed in O.S.No.472 of 2000 on the file of the Additional District Munsif Court, Cuddalore.

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

(3.) Suit for Declaration and Permanent Injunction.