GOVT OF TAMIL NADU Vs. T NATARAJAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 05.02.2004 passed in A.S.No.9 of 2003 on the file of the Additional District Judge ( Fast Track Court No.5), Coimbatore, at Tiruppur, reversing the Judgment and Decree dated 30.04.2002 passed in O.S.No.177 of 2001 on the file of the District Munsif Court, Tirupur.

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

(3.) Suit for permanent injunction.