MADHAVA ACHARI Vs. AYYAKANNU PILLAI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 06.11.2002, passed in A.S. No.15/2002, on the file of the Additional Sessions Judge, (Fast Track Court), Kallakurichi, confirming the judgment and decree dated 30.03.98, passed in O.S. No.788/90, on the file of the I 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.