DHANALAKSHMI Vs. SANJEEVI

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree passed in A.S.No.1 of 2002 dated 04.10.2002 on the file of Subordinate Court, Cheyyar, reversing the judgment and decree passed in O.S. No.830 of 1995 dated 28.03.2001 on the file of Additional District Munsif Court, Cheyyar.

(2.) Parties are referred to as per their rankings in O.S. No.830 of 1995 dated 28.03.2001.

(3.) Suit has been laid by the Respondent / Plaintiff for the reliefs of declaration and permanent injunction.