N K SHANMUGASUNDARAM Vs. K RADHAKRISHNAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.08.2003 passed in A.S.No.61 of 1998 on the file of the I Additional Subordinate Court (Additional charge of Principal Sub Court), Gobichettipalayam, confirming the Judgment and Decree dated 16.10.1998 passed in O.S.No.269 of 1993 on the file of the District Munsif Court, Gobichettipalayam.

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

(3.) Suit for Declaration and Permanent Injunction.