PALANI Vs. RAJAVEL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 25.08.2011 passed in A.S.No.10 of 2011 on the file of the Subordinate Court, Chidambaram reversing the judgment and decree dated 20.04.2010 passed in O.S.No.172 of 2008 on the file of the the Additional District Munsif Court, Chidambaram.

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

(3.) Suit for permanent injunction.