CHANDRA ANATHASAYANAM Vs. D K SELVAM

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dated 23.07.2013 in A.S.No.16 of 2012 on the file of the Sub Court, Tirupattur, Vellore District confirming the judgment and decree dated 29.03.2012 in O.S.No.117 of 2006 on the file of the District Munsif, Tirupattur.

(2.) The appellant is 1st defendant, 1st respondent is plaintiff and 2nd respondent is 2nd defendant in the original suit. For the sake of convenience, the parties are referred to as per their rank in the original suit.

(3.) The plaintiff filed a suit in O.S.No.117 of 2006 for the relief of declaration and permanent injunction.