K. ETTIYAPPAN Vs. M. BABY GABIRIYEL AMMAL

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 15.10.2015 passed in A.S.No.35 of 2013 on the file of the Principal District Court, Tiruvallur, reversing the judgment and decree dated 17.04.2012 passed in O.S.No.168 of 2008 on the file of the Subordinate Court, Tiruvallur.

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

(3.) Suit for specific performance and permanent injunction.