SUSEELAMMAL Vs. VELLORE MUNICIPALITY

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 02.12.2002 passed in A.S.No.32 of 2002 on the file of the Principle District Court, Vellore, reversing the Judgment and Decree dated 30.11.1998 passed in O.S.No.419 of 1994 on the file of the District Munsif Court, Vellore.

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

(3.) Suit for declaration and permanent injunction.