CHINNASETTU Vs. P K SELVAM

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 20.12.2002 passed in A.S.No.30 of 2002, on the file of the Additional District & Sessions Judge, (FTC), Tirupattur reversing the judgment and decree dated 25.04.1997 passed in O.S.No.1817 of 1981 on the file of District Munsif court, Tirupattur.

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

(3.) Suit for permanent injunction.