LAWS(MAD)-2018-6-201

JAYARAMAN Vs. L BABU @ GOMEZ

Decided On June 13, 2018
JAYARAMAN Appellant
V/S
L Babu @ Gomez Respondents

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 19.11.2003 passed in A.S.No.30 of 2003 on the file of the District Judge of Nilgiris at Ootacamund, confirming the judgment and decree dated 30.01.2003 passed in O.S.No.165 of 2001 on the file of the District Munsif Court, Ootacamund.

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

(3.) Suit for permanent injunction.