KUPPUSAMI Vs. ALAMELU

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 22.02.2002 passed in A.S.No.40 of 2001 on the file of the III Additional District Court, Salem, confirming the Judgment and Decree dated 27.07.2000 passed in O.S.No.891 of 1994 on the file of the II Additional District Munsif Court, Salem.

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

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