NARAYANASAMY GOUNDER Vs. MAINAVATHI

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 11.06.2004 passed in A.S.No.112 of 1997 on the file of the Principal District Court, Thiruvannamalai, reversing the judgment and decree dated 29.08.1997 passed in O.S.No.594 of 1990 on the file of II Additional District Munsif Court, Thiruvannamalai.

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

(3.) Suit for declaration and permanent injunction.