SULOCHANA Vs. MANICKA MUDALIAR

JUDGEMENT

(1.) Challenge is made to the judgment and decree dated 26.02.2004 made in A.S.No.76 of 2001 on the file of the Subordinate Court, Kallakurichi, reversing the judgment and decree dated 26.06.2001 passed in O.S.No.497 of 1993 on the file of the Additional District Munsif Court, Kallakurichi.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for permanent injunction and mandatory injunction.