PERIANNAN Vs. KUMARAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 28.11.2003 passed in A.S.No.49 of 2003 on the file of the Subordinate Court, Bhavani, confirming the Judgment and Decree dated 21.07.2003 passed in O.S.No.124 of 2002 on the file of the Ist Additional District Munsif Court, Bhavani.

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

(3.) Suit for permanent injunction.