LAWS(MAD)-2018-6-18

N SANKARAN Vs. P SANKARAN

Decided On June 04, 2018
N Sankaran Appellant
V/S
P Sankaran Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 20.09.99, passed in A.S.No.132/98, on the file of the Principal Subordinate Court, Nagapattinam, confirming the judgment and decree dated 12.10.98, passed in O.S. No.219/96, on the file of the District Munsif Court, Nannilam.

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

(3.) Suit for declaration and permanent injunction.