LAWS(MAD)-2018-4-1602

STATE OF TAMIL NADU, Vs. S K PARAMASIVAM

Decided On April 05, 2018
STATE OF TAMIL NADU, Appellant
V/S
S K Paramasivam Respondents

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 22.09.1994, passed in A.S.No.49/94, on the file of the Principal District Court, Erode, reversing the judgment and decree dated 03.01.1994, passed in O.S. No.285/91, on the file of the IInd Additional Sub Court, Erode.

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

(3.) Suit for declaration and permanent injunction.