M RAMASAMY Vs. V K RAMANATHAN (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 27.08.2003 passed in A.S.No.156 of 2001 on the file of the Subordinate Court, Namakkal, confirming the Judgment and Decree dated 30.08.2001 passed in O.S.No.640 of 1998 on the file of the Additional District Munsif Court, Namakkal.

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

(3.) Suit for permanent injunction.