SUBRAMANIAM Vs. MARAMMA REDDIAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 29.11.2002, passed in A.S.No.49 of 2002, on the file of the Additional District and Sessions Judge cum Chief Judicial Magistrate Court, Namakkal, confirming the judgment and decree dated 23.04.1996, passed in O.S. No.567 of 1994, on the file of the Principal District Munsif Court, Namakkal.

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

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