V SUBRAMANIAN Vs. RAVIKUMAR

JUDGEMENT

(1.) Second Appeal Nos.1481 & 1482 of 2003 have been preferred against the Common Judgement and decree dated 31.03.2003 passed in A.S.Nos.140 of 1998 and 61 of 1999 on the file of the I Additional District Judge cum Chief Judicial Magistrate Court at Coimbatore, reversing the Judgment and Decree of the trial Court insofar as the relief of permanent injunction is concerned and confirming the judgement and decree of the trial Court insofar as declining the relief of mandatory injunction is concerned and the consequent dismissal of the suit in O.S.No.2290 of 1993 in entirety on the file of the III Additional District Munsif Court at Coimbatore.

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

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