P K PALANISAMY Vs. K C KAUPPANNAN

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30.06.2003 passed in A.S.No.6 of 2003 on the file of the Subordinate Court, Bhavani reversing the judgment and decree dated 28.10.2002 passed in O.S.No.407 of 2000 on the file of the Second Additional District Munsif Court, Bhavani.

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

(3.) Suit for permanent injunction.