THULASIAMMAL Vs. AMSAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 01.04.2002 passed in A.S.No.55 of 1998 on the file of the Additional District Court, Vellore, confirming the judgment and decree dated 29.10.1998 passed in O.S.No.556 of 1995 on the file of the Additional District Munsif Court, Vellore.

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

(3.) Suit for permanent injunction.