BALAKRISHNAN CHETTIAR Vs. RAJESWARI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 10.01.2003 in A.S.No.119 of 1993, on the file of the Subordinate Court, Ariyalur confirming the judgment and decree dated 08.12.1992 in O.S. No.242 of 1990 on the file of the Principal District Munsif Court, Ariyalur.

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

(3.) Suit for declaration and permanent injunction.