KALIGA RAJA ALIAS KALIVARADHAN Vs. VAIDYANATHAN

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 19-02-2001 passed in A.S.No.75 of 2000 on the file of the Principal District Court, Pondicherry confirming the Judgment and decree dated 29-10-1999 passed in O.S.No.541 of 1997 on the file of the III Additional District Munsif Court, Pondicherry.

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

(3.) Suit for permanent injunction.