PANNEER Vs. ANJALAI (DECEASED)

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and Decree dated 12.08.2014 passed in A.S.No.22 of 2012 on the file of the Court of Principal Subordinate Court, Mayiladuthurai reversing the judgment and decree dated 30.01.2012 passed in O.S.No.98 of 2008 on the file of the Court of District Munsif, Sirkali.

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

(3.) Suit for permanent injunction.