LAWS(MAD)-2018-1-332

PERIAMMAL Vs. GOPAL

Decided On January 25, 2018
PERIAMMAL Appellant
V/S
GOPAL Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 26.11.2001 passed in A.S.No.2 of 2001 on the file of the III Additional District Court, Salem, so far as it relates to confirming the judgment and decree dated 20.10.2000 in O.S. No.529 of 1996 on the file of the Principal District Munsif Court, Salem.

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

(3.) Suit for declaration and permanent injunction.