M MURUGESAN Vs. FATHIMA BI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 29.04.2003 passed in A.S.No.14 of 2003 on the file of the Principal District Court, Vellore confirming the judgment and decree dated 19.12.2002 passed in O.S.No.237 of 2000 on the file of the Subordinate Court, Gudiyatham.

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

(3.) Suit for specific performance and permanent injunction.