NACHI Vs. POONGODI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 25.06.2003 passed in A.S.No.45 of 2001, on the file of the Sub Court Sankari, reversing the judgment and decree dated 14.06.2001 passed in O.S.No.108 of 1998, on the file of the District Munsif Court, Sankari.

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

(3.) Suit for permanent injunction.