T. MUNIAPPAN Vs. RADHAMMAL

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dtd. 29/6/2004 passed in A.S. No. 13 of 2003 on the file of the Subordinate Court, Thiruppathur reversing the judgment and decree dtd. 29/8/2002 passed in O.S. No. 790 of 1993 on the file of the District Munsif Court, Thiruppathur.

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

(3.) Suit for permanent injunction.