THE EXECUTIVE OFFICER, VELLAKOVIL TOWN PANCHAYAT Vs. DURAISAMY

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 19.03.2002 passed in A.S.No.58 of 2001 on the file of the Subordinate Court, Dharapuram, confirming the Judgment and Decree dated 12.01.2000 passed in O.S.No.85 of 1998 on the file of the District Munsif Court, Kangeyam.

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

(3.) Suit for damages and mandatory injunction.