GOVINDASAMY GOUNDER (KARTHA HUF) Vs. MURUGAIYAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 08.12.2003 passed in A.S.No.1 of 2003 on the file of the Principal Subordinate Court, Nagapattinam, confirming the Judgment and Decree dated 31.03.2003 passed in O.S.No.191 of 2000 on the file of the District Munsiff Court, Nagapattinam.

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

(3.) Suit for Declaration and Permanent Injunction.