THOTTIYA THAMBIDI Vs. MADHU @ MADHAN

JUDGEMENT

(1.) This second appeal is directed against the judgment and Decree dated 17.06.2002 passed in A.S.No.17 of 2002 on the file of the Additional District Judge, Fast Track Court No.IV, Erode at Bhavani confirming the judgment and decree dated 08.09.2000 passed in O.S.No.612 of 1996 on the file of the First Additional District Munsif Court, Bhavani.

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

(3.) Suit for permanent injunction .