RAGUPATHI Vs. BASKARAN

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 22.12.2003, passed in A.S.No.15 of 2003, on the file of the Subordinate Court, Sankari, reversing the judgment and decree dated 31.03.2003, passed in O.S. No.81 of 2000, 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.