S ARUMUGHAM Vs. V RAMALINGAM

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree dated 29.12.1999 passed in A.S.No.65 of 1997 on the file of the Additional District Court, Cuddalore, partly allowing the appeal and mostly confirming the Judgment and Decree passed in O.S.No.419 of 1994 dated 09.07.1997 on the file of the District Munsif Court, Cuddalore.

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

(3.) Suit for declaration and permanent injunction.