D SURESHMUL CHORDIA Vs. B SAKUNTHALA AMMAL

JUDGEMENT

(1.) In this second appeal, the judgment and decree dated 22.05.2001 made in A.S.No.104 of 1993 on the file of the Additional District Judge cum Chief Judicial Magistrate Court, Cuddalore, reversing the judgment and decree dated 31.03.1993 made in O.S.No.206 of 1992 on the file of the Additional Subordinate Court, Cuddalore, is under challenge.

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

(3.) Suit for declaration and permanent injunction.