RAJAMMAL Vs. MANONMANI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 03.03.2003, passed in A.S.No.33/2002, on the file of the Additional District Judge (Fast Track Court No.V, Coimbatore) at Tirupur, reversing the judgment and decree dated 16.08.2001, passed in O.S. No.622/1995, on the file of the District Munsif cum Judicial Magistrate Court at Palladam.

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

(3.) Suit for declaration and permanent injunction.