DEENAN Vs. DEVACHELLAPPA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.06.2004, passed in A.S.No.240/02, on the file of the Additional District and Sessions Judge, Fast Track Court, Kallakurichi, reversing the judgment and decree dated 30.04.2001, passed in O.S.No.136/98, on the file of the III Additional District Munsif Court, Kallakurichi.

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

(3.) Suit for declaration and permanent injunction.