DURAISAMY Vs. S SARAVANAKUMAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 27.10.2014 passed in A.S.No.56 of 2013 on the file of Principal Subordinate Court, Salem,reversing the judgment and decree dated 27.03.2013 passed in O.S. No.859 of 2011 on the file of the Principal District Munsif Court, Salem.

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

(3.) Suit for rectification and Permanent injunction.