SENGODAN Vs. CHINNANNAN

JUDGEMENT

(1.) Challenge in the second appeal is made to the Judgement and Decree dated 27.06.2003 passed in A.S.No.45 of 2002 on the file of the Subordinate Court, Dharmapuri, reversing the Judgment and Decree dated 21.06.2002 passed in O.S.No.76 of 1998 on the file of the District Munsif Court, Dharmapuri.

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

(3.) Suit for declaration and permanent injunction.