M SINGARAM Vs. B AMARAVATHI

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 10.10.2001 passed in A.S.No.34 of 1999 on the file of the Subordinate Court, Ranipet, modifying the Judgment and Decree dated 12.07.1999 passed in O.S.No.71 of 1997 on the file of the District Munsif cum Judicial Magistrate Court, Arcot.

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

(3.) Suit for declaration and permanent injunction.