RAMAR Vs. SINGARAM AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 11.02.2003 passed in A.S.No.114 of 2000 on the file of the Additional District Judge, Fast Tract Court, at Kallakurichi, reversing the Judgment and Decree dated 11.04.2000 passed in O.S.No.651 of 1994 on the file of the I Additional District Munsif Court, Kallakurichi.

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

(3.) Suit for declaration and permanent injunction.