S.JAYARAMAN Vs. KUMARAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 12.01.2016 passed in A.S.No.2 of 2015 on the file of the Subordinate Court, Harur, confirming the Judgment and Decree dated 29.01.2015 passed in O.S.No.102 of 2011 on the file of the District Munsif cum Judicial Magistrate Court, Pappireddipatty.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for declaration and Permanent injunction.