MARIAPPAN Vs. MUTHUSAMY

JUDGEMENT

(1.) This second appeal is directed against the Judgment and Decree dated 24.06.2002 passed in A.S.No.198 of 2001 on the file of the Principal District Court, Salem confirming the judgment and decree dated 19.09.2001 passed in O.S.No.85 of 1999 on the file of the Principal District Munsif Court, Salem.

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

(3.) Suit for permanent injunction.