GENERAL MANAGER Vs. DEENSHA SELVAMAHAL

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 12.08.2002 passed in A.S.No.176 of 2000 on the file of the Additional District Judge/Fast Track Court No.2 Chennai, reversing the Judgment and Decree dated 18.09.1998 passed in O.S.No.5884 of 1993 on the file of the XVII Assistant judge, City Civil Court, Chennai.

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

(3.) Suit for mandatory injunction and compensation.