MOHAMMED SEHRIF ALIAS SAIT Vs. K DHANDAPANI

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 27.04.2004 passed in A.S.No.8 of 2004 on the file of the Subordinate Court, Udhagamandalam, partly allowing the Appeal preferred against the judgment and decree dated 04.03.2003 passed in O.S.No.5 of 1997 on the file of the Principal District Munsif Court, Kothagiri.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for permanent injunction.