SRINIVASAMURTHY Vs. MARIMUTHU

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 25.03.2014 passed in A.S.No.16 of 2011 on the file of the Principal Subordinate Court, Villupuram, confirming the judgment and decree dated 23.12.2010 passed in O.S. No.10 of 2008 on the file of Additional District Munsif Court, Villupuram.

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

(3.) Suit for declaration and permanent injunction.