SONGAPPA GOUNDER Vs. T P ARUMUGHAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 20.03.2003, passed in A.S.No.22 of 2002, on the file of the First Additional Subordinate Court, Erode, reversing the judgment and decree dated 14.12.2001, passed in O.S. No.81 of 1998 on the file of the District Munsif Cum Judicial Magistrate Court, Kodumudi.

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

(3.) Suit for permanent injunction and mandatory injunction.