KRISHNASAMY GOUNDER Vs. SHANMUGHAM

JUDGEMENT

(1.) Second appeal Nos. 1428 & 1397 of 2003 have been laid impugning the common Judgment and decree dated 23.10.2002 passed in A.S.Nos.102 of 2002 & 103 of 2002 on the file of the Principal District Court, Erode confirming the common judgment and decree dated 18.07.2001 passed in O.S.Nos.66 of 1998 & 17 of 1997 on the file of the District Munsif Cum Judicial Magistrate Court, Kodumudi.

(2.) The appellant has laid the suit in O.S.No.17 of 1997 against the respondents for the relief of permanent injunction.

(3.) The respondents have laid the suit in O.S.No.66 of 1998 against the appellant for the relief of mandatory injunction.