RADHAMANI AMMAL Vs. RAMU UDAYAR

JUDGEMENT

(1.) This second appeal is directed against the judgment and decreee dated 29. 04. 2002 passed in A. S. No. 202 of 2001, on the file of the Principal District Court, Villupuram, reversing the Judgment and decree dated 21. 8. 2001 passed in O. S. No. 208 of 1998, on the file of the II Additional District Munsif Court, Thirukoilur.

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

(3.) Suit for permanent injunction.