MARAPPA GOUNDER Vs. SUBBATHAL

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 08.02.2002 passed in A.S.No.32/2001 on the file of the Additional District Court, (Fast tract Court No.4), Coimbatore at Tirupur, reversing the judgment and decree dated 13.11.97 passed in O.S.No. 744/90 on the file of the District Munsif Court, Tirupur.

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

(3.) Suit for declaration and permanent injunction.