SWAMINATHAN Vs. M RAJAMANI

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 31.10.2003 passed in A.S.No.15 of 2002 on the file of the Principal District Court, Dharmapuri at Krishnagiri reversing the judgment and decree dated 28.11.2001 passed in O.S.No.28 of 1998 on the file of the District Munsif cum Judicial Magistrate Court, Uthangarai.

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

(3.) Suit for declaration, possession and mandatory injunction.