M. SETHUPATHY Vs. ARULMIGHU CHITHIRA

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 20.08.2011 passed in O.S.No.327 of 2006 on the file of the Additional District Court/Fast Track Court No.III, Coimbatore, the second defendant has preferred this Appeal.

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

(3.) Suit for declaration, permanent injunction and direction.