KUPPUSAMY Vs. KUPPAYEE

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 05.09.2003 passed in A.S.No.54/95 on the file of the Subordinate Court, Sankagiri, confirming the judgment and decree dated 14.09.95 passed in O.S. No.189 of 1988, on the file of the District Munsif Court, Sankagiri.

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

(3.) Suit for declaration and permanent injunction.