VENUGOPAL Vs. GOPAL KONAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 10.02.2004 passed in A.S.No.49 of 2002 on the file of the Subordinate Court, Thiruvarur, reversing the Judgment and Decree dated 26.04.2002 passed in O.S.No.26 of 2001 on the file of the District Munsif Court, Thiruthuraipoondi.

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

(3.) Suit for Permanent injunction.