K. SELVAMANI Vs. PALANI AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.09.2002 passed in A.S. No. 43 of 2002 on the file of the Additional District and Sessions Judge cum Chief Judicial Magistrate Court, Namakkal, reversing the Judgment and Decree dated 30.01.1996 passed in O.S. No. 435 of 1993 on the file of the Principal District Munsif Court, Namakkal.

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

(3.) Suit for permanent injunction.