PALANIVEL MUDALIAR Vs. RENGANATHAN

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 13.09.2004 passed in A.S.No.101 of 2003 on the file of Additional Subordinate Court, Vridhachalam, confirming the judgment and decree dated 30.07.2003 passed in O.S. No.16 of 1999, on the file of II Additional District Munsif Court, Vridhachalam.

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

(3.) Suit for declaration and permanent injunction, or, in the alternative, for declaration and mandatory injunction plus possession.