POOVATHAL Vs. DURAISWAMI GOUNDER

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 27-02-2002 passed in A.S.No.55 of 2001 on the file of the Sub Court Dharapuram confirming the judgment and decree dated 31-08-2001 passed in O.S.No.218 of 1999 on the file of the District Munsif Court, Kangeyam.

(2.) The parties are referred to as per the rankings in the trial court.

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