N DEVARAJ Vs. AMARAVATHI

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 25.09.2001 passed in A.S.No.119 of 2000 on the file of the First Additional District Judge cum Chief Judicial Magistrate Court, Salem, confirming the Judgment and Decree dated 27.04.2000 passed in O.S.No.1848 of 1996 on the file of the First Additional District Munsif Court, Salem.

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

(3.) Suit for permanent injunction.