FAROOK ALI Vs. NATESAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the the Judgement and Decree dated 06.03.2003 passed in A.S.No.69 of 2002 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the Judgment and Decree dated 21.06.2002 passed in O.S.No.116 of 1997 on the file of the District Munsif Court, Sirkali.

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

(3.) Suit for Permanent Injunction.