ELAYAPERUMAL Vs. MARUTHA MUTHU

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 09.06.2003 passed in A.S.No.137 of 2001 on the file of the Principal District Court, Villupuram, reversing the Judgment and Decree dated 08.03.2001 passed in O.S.No.1275 of 1995 on the file of the Principal District Munsif Court, Ulundurpet.

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

(3.) Suit for declaration and permanent injunction.