EXECUTIVE OFFICER Vs. RAMADOSS NAIDU

JUDGEMENT

(1.) This second appeal is directed against the the Judgement and Decree dated 10.10.2002 passed in A.S.No.70 of 2002 on the file of the Additional District Judge (Fast Track Court No.2) Cuddalore, partly allowing the appeal preferred against the Judgment and Decree dated 26.04.2000 passed in O.S.No.472 of 1998 on the file of the District Munsif Court, Cuddalore.

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

(3.) Suit for permanent injunction.