LAWS(MAD)-2018-2-270

G BALASUNDARAM Vs. V GOVINDARAJAN

Decided On February 22, 2018
G Balasundaram Appellant
V/S
V Govindarajan Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 18.04.2002, passed in A.S.No.16 of 2002, on the file of the Principal District Court, Coimbatore, confirming the judgment and decree dated 15.06.2001, passed in O.S.No. 1529 of 1995, on the file of the Second Additional District Munsif Court, Coimbatore.

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

(3.) Suit for mandatory injunction.