C KALIYAPERUMAL Vs. RADHAKRISHNAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 27.03.2003 passed in A.S.No.54 of 1992 on the file of the Subordinate Court, Ariyalur, confirming the Judgment and Decree dated 25.03.1992 passed in O.S.No.125 of 1991 on the file of the District Munsif Court, Ariyalur.

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

(3.) Suit for Declaration and Permanent Injunction.