ARULMIGU VAIKUNDA PERUMAL KOIL Vs. S GEETHA

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 24.11.2010 passed in A.S.No.12 of 2005 on the file of Subordinate Court, Kancheepuram,reversing the judgment and decree dated 28.12.2004 passed in O.S. No.439 of 1998 on the file of the Principal District Munsif Court, Kancheepuram.

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

(3.) Suit for permanent injunction and mandatory injunction.