G THIYAGARAJAN Vs. PONMUDI PILLAI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 10.03.2004 passed in A.S.No.48 of 2003 on the file of the First Additional Subordinate Court, Villupuram, reversing the Judgment and Decree dated 28.03.2002 passed in O.S.No.255 of 2000 on the file of the Principal District Munsif Court, Villupuram.

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

(3.) Suit for Declaration and Permanent Injunction.