DISTRICT COLLECTOR, TIRUVANNAMALAI Vs. THIRUVANDHIPURAM NAGARVAZH PEOPLE

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 14.11.2002 passed in A.S.No.36 of 2000 on the file of the Subordinate Court, Cheyyar, confirming the Judgment and Decree dated 31.01.2000 passed in O.S.No.126 of 1992 on the file of the Principal District Munsiff, Cheyyar.

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

(3.) Suit for Mandatory injunction and Permanent injunction.