SIVANANDAM Vs. SWAMINATHAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 26.02.2003 passed in A.S.No.76 of 2002 on the file of the Additional Subordinate Court, Mayiladuthurai, reversing the Judgment and Decree dated 22.08.2002 passed in O.S.No.560 of 1999 on the file of the Additional District Munsif Court, Mayiladuthurai.

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

(3.) Suit for permanent injunction or in the alternative for recovery of possession.