SUSAI MARY Vs. A V MARIAMMAL PHILIP

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 30.12.2004 passed in A.S.No.33 of 2004 on file of the Subordinate Court, Nilgiris at Udhagamandalam confirming the judgment and decree dated 31.12.2003 passed in O.S.No.332 of 1987 on the file of the District Munsif Court Coonoor.

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

(3.) Suit for declaration and mandatory injunction.