VANATHU CHINNAPPAN Vs. SIVAKOZHUDU

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 21.10.2002 passed in A.S.No.17 of 2002, on the file of the Sub Court, Panruti, confirming the judgment and decree dated 09.02.2002 passed in O.S. No.458 of 1995, on the file of District Munsif Court, Panruti.

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

(3.) Suit for permanent injunction.