R T VEERARAGHAVAN Vs. R SUNDARESAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 21.04.2003 passed in A.S.No.17 of 2003 on the file of the Subordinate Court, Chidambaram reversing the judgment and decree dated 28.03.2002 passed in O.S.No.57 of 1991 on the file of the District Munsif Court, Chidambaram.

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

(3.) Suit for mandatory injunction.