KULLAN Vs. GOVINDASAMY

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 20.11.2002 passed in A.S.No.2 of 2000 on the file of the Sub Court, Dharmapuri, confirming the Judgment and Decree dated 29.11.1999 passed in O.S.No.610 of 1995 on the file of the District Munsif cum Judicial Magisterate Court, Palacode.

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

(3.) Suit for declaration and permanent injunction.