K KALI (DECEASED) Vs. SELLAMMAL

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 30.01.2004 passed in A.S.No.88 of 2002 on the file of the Principal District Court, Namakkal reversing the judgment and decree dated 27.09.1996 passed in O.S.No.248 of 1996 on the file of the Additional District Munsif Court, Namakkal.

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

(3.) Suit for declaration and permanent injunction.