ELLAMMAL Vs. PANJALIAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 11.02.2001 passed in A.S.No.43 of 1993 on the file of the Additional Subordinate Court, Tindivanam, confirming the judgment and decree dated 12.03.1997 passed in O.S.No.481 of 1988 on the file of the District Munsif Court, Gingee.

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

(3.) Suit for declaration and permanent injunction.