LAWS(MAD)-2018-4-1592

MUNIYAN Vs. MUNUSAMY

Decided On April 04, 2018
MUNIYAN Appellant
V/S
MUNUSAMY Respondents

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 03.05.2002 passed in A.S.No.176 of 2001 on the file the Principal District Court, Villupuram reversing the judgment and decree dated 25.04.2001 passed in O.S/No.105 of 2000 on the file of the Principal District Munsif, Ulundurpet.

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

(3.) Suit for permanent injunction.