J JANAKAN Vs. RANIPET MUNICIPALITY

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 29.08.2003, passed in A.S.No.1 of 2003 on the file of the Sub court, Ranipet, confirming the judgment and decree dated 04.10.2002 passed in O.S. No.151 of 1999 on the file of the District Munsif Court, Ranipet.

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

(3.) Suit for declaration and permanent injunction.