LAWS(MAD)-2018-3-1309

RAMANUJAM Vs. KUPPUSWAMY PADAYACHI

Decided On March 01, 2018
RAMANUJAM Appellant
V/S
Kuppuswamy Padayachi Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 27.12.2002 passed in A.S.No.7 of 2000 on the file of the Subordinate Court, Cuddalore confirming the judgment and decree dated 27.10.1999 passed in O.S.No.272 of 1997 on the file of the District Munsif Court, Cuddalore.

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

(3.) Suit for declaration and permanent injunction.