KRISHNA PADAYACHI Vs. GOVINDARAJALU CHETTIAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 20.04.2004 passed in A.S.No.132 of 2003 on the file of the District Court, Perambalur, reversing the Judgment and Decree dated 14.07.2003 passed in O.S.No.278 of 1999 on the file of the District Munsif Court, Perambalur.

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

(3.) Suit for Declaration and Permanent Injunction.