NEW COLONY WELFARE ASSOCIATION Vs. A R SRIDHARAN

JUDGEMENT

(1.) The second appeals are directed against the Judgement and Decree dated 28.02.2003 passed in A.S.Nos.18 of 2002 & 28 of 2002 on the file of the Additional Subordinate Court, Chengalpattu, confirming the Judgment and Decree dated 31.03.1999 passed in O.S.Nos.59 of 1997 & 60 of 1997 on the file of the District Munsif cum Judicial Magistrate Court, Alandur.

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

(3.) O.S.No.59 of 1997 has been laid for the relief of Permanent Injunction.