PERUMAL SERVAI Vs. R SUBRAMANI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 26.11.2001 passed in A.S.No.7 of 2000, on the file of the Subordinate Court, Mettur confirming the judgment and decree dated 28.4.2000 passed in O.S. No.289 of 1996 on the file of the District Munsif cum Judicial Magistrate Court, Omalur.

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

(3.) Suit for declaration and permanent injunction.