VALLIAMMAI Vs. CHAKRAPANI

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 27.06.2003 passed in A.S.No.105 of 2002 on the file of the Principal District Court, Villupuram, reversing the Judgment and Decree dated 05.03.2002 passed in O.S.No.185 of 2001 on the file of the II Additional District Munsif Court, Ulundurpet.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) The suit has been laid simplicitor for the relief of permanent injunction by the plaintiffs