RUKMANI AMMAL Vs. GOVINDARAJ

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 25.02.2003 passed in A.S.No.151 of 1993 on the file of the Subordinate Court, Ariyalur confirming the judgment and decree dated 09.03.1993 passed in O.S.No.10 of 1990 on the file of the District Munsif Court, Jayangondam.

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

(3.) Suit for declaration and permanent injunction.