PARIMELALAGAN Vs. ASSISTANT ENGINEER SUB STATION

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.02.2003 passed in A.S.No.145 of 2002 on the file of the Additional District Judge (Fast Track Court), Kallakurichi, confirming the Judgment and Decree dated 28.08.2000 passed in O.S.No.483 of 1997 on the file of the Principal District Munsif Court, Kallakurichi.

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

(3.) Suit for Mandatory injunction and Permanent injunction.