SAKTHIVEL Vs. ARAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 18.10.2002 passed in A.S.No. 80/2002 on the file of the Additional District Judge (Fast Track Court No.IV) Erode at Bhavani confirming the judgment and decree dated 12.12.2001 passed in O.S. No.167/1999 on the file of the Principal District Munsif Court, Bhavani.

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

(3.) Suit for permanent injunction.