PONNAYAL @ DHANAMANI Vs. S P ARUMUGHAM

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 13.12.2001 passed in A.S.No.39 of 2001 on the file of the Subordinate Court, Bhavani confirming the judgment and decree dated 23.10.2000 passed in O.S.No.700 of 1996 on the file of the II Additional District Munsif Court, Bhavani.

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

(3.) Suit for permanent injunction.