LAWS(MAD)-2018-2-169

CHINNAKANNU @ ANGAMUTHAMMAL Vs. MUTHANPOOSARI

Decided On February 12, 2018
Chinnakannu @ Angamuthammal Appellant
V/S
Muthanpoosari Respondents

JUDGEMENT

(1.) Second appeal Nos.311 & 312 of 2003 have been directed against the common judgment and decree dated 30.12.2002 passed in A.S.Nos.10 & 11 of 2000 on the file of the Subordinate Court, Dharmapuri, reversing the common judgment and decree dated 13.07.2000 passed in O.S.Nos.6 of 1993 & 7 of 1992 on the file of the District Munsif Court, Dharmapuri.

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

(3.) O.S.No.7 of 1992 has been laid for the reliefs of declaration and permanent injunction.