MUTHUSAMY UDAYAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 30.12.2002 passed in A.S.No.28 of 1995 on the file of the Subordinate Court, Ariyalur confirming the judgment and decree dated 09.12.1994 passed in O.S.No.490 of 1993 on the file of the District Munsif Court, Ariyalur.

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

(3.) Suit has been laid by the plaintiff for the reliefs of declaration and permanent injunction.