KUPPAN Vs. RAJENDRAN

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 28.08.2003, passed in A.S.No.10/97, on the file of the Subordinate Court, Attur, confirming the judgment and decree dated 28.04.1995, passed in O.S.No.131/90, on the file of the District Munsif Court, Attur.

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

(3.) Suit for permanent injunction.