LAWS(MAD)-2018-6-269

MARIMUTHU Vs. NARAYANAN

Decided On June 19, 2018
MARIMUTHU Appellant
V/S
NARAYANAN Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.01.2004, passed in A.S.No.14 of 2003, on the file of the Principal District Court, Salem, confirming the judgment and decree dated 30.10.2002, passed in O.S. No.372 of 2000, on the file of the I Additional District Munsif Court, Salem.

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

(3.) Suit for permanent injunction.