LAWS(MAD)-2018-2-172

KOTHANDAPANI Vs. SUBRAMANIAM

Decided On February 12, 2018
KOTHANDAPANI Appellant
V/S
SUBRAMANIAM Respondents

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 21.04.2003 passed in A.S.No.3 of 2003 on the file of the Principal District Court, Nagapattinam, reversing the judgment and decree dated 28.10.2002 passed in O.S.No.375 of 1999 on the file of the District Munsif Court, Nagapattinam.

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

(3.) Suit for permanent injunction.