R SIVAKOZHUNDHU Vs. A N KARUPPANAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 07.10.2003 passed in A.S.No.35 of 2003 on the file of the Additional District Judge, Fast Track Court No.I, Gopichettipalalyam confirming the judgment and decree dated 05.07.2002 passed in O.S.No.431 of 1997 on the file of the District Munsif Court, Gopichettipalayam.

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

(3.) Suit for declaration and permanent injunction.