G KALIYASAMY Vs. GOVERNMENT INDUSTRIAL INSTITUTE

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 25.02.2004 passed in A.S.No.90 of 2003 on the file of the Principal District Court, Cuddalore reversing the judgment and decree dated 11.03.2003 passed in O.S.No.543 of 2000 on the file of the Principal District Munsif Court, Cuddalore.

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

(3.) Suit for declaration and permanent injunction.