M K SATHYAMOORTHY Vs. V MUNIRATHINAM MANDIRI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30.12.2003, passed in A.S.No.2 of 2003, on the file of the Subordinate Court, Gudiyatham, confirming the judgment and decree dated 31.01.2003 passed in O.S. No.312 of 1995 on the file of the District Munsif Court, Gudiyatham.

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

(3.) Suit for permanent injunction.