SUNDARAM REDDIAR (DIED) Vs. V DAYALAN

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 31.03.2003 passed in A.S.No.12/99, on the file of the Additional District Judge, Fast Track Court, Kancheepuram, confirming the judgment and decree dated 24.11.1998 passed in O.S.No.694/94, on the file of the Additional District Munsif Court, Kancheepuram.

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

(3.) Suit for declaration and permanent injunction.