MANURKULA DEVANGAR VASAKASALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 22.08.2002 passed in A.S.No.201 of 1998 on the file of the VII Additional Judge, City Civil Court, Chennai, confirming the judgment and decree dated 29.01.1997 passed in O.S.No.9283 of 1994 on the file of the First Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for declaration.