AYYAPPAN Vs. SATHIYASEELAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 26.06.2002 passed in A.S.No.74 of 2001 on the file of the II Additional Subordinate Court, Villupuram, confirming the judgment and decree dated 22.12.2000 passed in O.S.No.507 of 1995 on the file of the I Additional District Munsif cum Judicial Magistrate Court No.I, Ulundurpet.

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

(3.) Suit for declaration and permanent injunction.