RATNAM CHETTIAR Vs. GUNDU

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 24.12.1999 passed in A.S.No.30/1997, on the file of the Subordinate Court, Villupuram, reversing the judgment and decree of dated 30.04.1996 passed in O.S. No.575/86, on the file of the District Munsif Court, Tirukoilur.

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

(3.) Suit for declaration and permanent injunction.