SAKUNTHALA Vs. STATE OF TAMILNADU, REP BY COLLECTOR

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 24.4.2003, passed in A.S.No.50/2003, on the file of the Additional District judge, (Fast Track Court), Kallakurichi, reversing the judgment and decree dated 31.03.1998, passed in O.S.No.44/91, on the file of the II Additional District Munsif Court, Kallakurichi.

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

(3.) Suit for declaration and permanent injunction.