MURUGESAN Vs. SELLADURAI

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 31.01.2003 passed in A.S.No.93 of 2002 on the file of the I Additional District Judge-cum-Chief Judicial Magistrate Court, Salem, reversing the judgment and Decree dated 31-07-2002 passed in O.S.No.877 of 1995 on the file of the Principal District Munsif Court, Salem.

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

(3.) Suit for permanent injunction.