NATARAJAN Vs. SENGAMALA MOOPANAR

JUDGEMENT

(1.) THE above Second Appeal arises against the judgment and decree in A. S. No. 75 of 1993 on the file of Learned Subordinate Judge, Ariyalur against the Judgment and decree in O. S. No. 273 of 1991 on the file of the Learned District Munsif, ariyalur.

(2.) THE defendant in the suit is the appellant in the above second appeal. The respondent herein is the plaintiff in the suit.

(3.) THE plaintiff filed the suit in O. S. No. 273 of 1991 on the file of the learned District Munsif, Ariyalur for declaration and injunction.