KUPPUSAMY (DECEASED) Vs. PANDU KONAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 29.08.2001, passed in A.S.No.127/2000, on the file of the Principal District Court, Villupuram, modifying the judgment and decree dated 18.08.2000 passed in O.S. No.813/95, on the file of the II Additional District Munsif, Ulundurpet.

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

(3.) The suit has been laid by the respondent/plaintiff for the reliefs of declaration and permanent injunction.