MARAPPAN Vs. SELVAKUMAR

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 27.01.2004 passed in A.S.No.62 of 2002 on the file of the Principal District Court, Namakkal, partly reversing the judgment and decree dated 08.08.1996 passed in O.S.No.419 of 1995 on the file of the Principal District Munsif Court, Namakkal.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for permanent injunction.