RANGAMMAL Vs. NALLAPPA REDDIAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 02.03.2015 passed in A.S.No.23 of 2012 on the file of the Additional Subordinate Court (Trainee District Judge), Namakkal, confirming the judgment and decree dated 22.03.2012 passed in O.S. No.131 of 2007 on the file of the Principal District Munsif Court, Namakkal.

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

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