THAMARAI SELVI Vs. ASHOK KUMAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 10.04.2015 passed in A.S.No.27 of 2014 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the judgment and decree dated 28.02.2014 passed in O.S.No.181 of 2010 on the file of the Principal District Munsif Court, Mayiladuthurai.

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

(3.) Suit for permanent injunction.