MANJULA Vs. SIVACHIDAMBARAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dtd. 6/4/2006 passed in A.S. No. 190 of 2004 on the file of the Additional Subordinate Court, Mayiladuthurai, confirming/modifying the judgment and decree dtd. 15/10/2004 passed in O.S. No. 110 of 1989 on the file of the District Munsif Court, Sirkali.

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

(3.) Suit for possession and permanent injunction.