RAMASWAMI Vs. MAYILATHAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 26.08.2003 passed in A.S.No.15 of 2003 on the file of the Subordinate Court, Dharapuram, confirming the Decree and Judgment dated 20.12.2002 passed in O.S.No.14 of 2001 on the file of the District Munsif Court, Dharapuram

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

(3.) Suit for permanent injunction.