C MUNIAN Vs. PERUMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 18.12.2003, passed in A.S.No.15 of 1996, on the file of the Subordinate Court, Arani, confirming the judgment and decree dated 29.06.1993, passed in O.S.No.347 of 1988, on the file of the District Munsif Court, Arani.

(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 declaration and permanent injunction.