RAHAMATHULLAH Vs. H SAFARA BI

JUDGEMENT

(1.) This second appeal is directed against the Judgment and Decree dated 08.01.2003 passed in A.S.No.34 of 2001 and cross objections on the file of the Sub Court, Panruti, partly reversing the judgment and decree dated 31.07.2001 passed in O.S.No.11 of 1994 on the file of the District Munsif Court, Panruti.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for declaration and permanent injunction.