PALANISAMY Vs. MARAPPAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 31.12.2003 passed in A.S.No.4 of 2003 on the file of the Subordinate Court, Tiruppur, reversing the Judgment and Decree dated 30.10.2002 passed in O.S.No.467 of 1995 on the file of the District Munsif cum Judicial Magistrate Court, Palladam.

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

(3.) Suit for Declaration and Permanent Injunction.