ELLAMMAL Vs. SHANMUGHAM

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 28.02.2014 passed in A.S.No.16 of 2013 on the file of Subordinate court, Mettur, confirming the judgment and decree dated 11.02.2013 passed in O.S. No.108 of 2008, on the file of District Munsif Court, Mettur.

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

(3.) Suit for declaration and permenant injunction.