D DEBORAL Vs. J RAJKUMAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 16.07.2015 passed in A.S.No.33 of 2013 on the file of the Subordinate Court, Kanchipuram, reversing the Judgment and Decree dated 30.10.2012 passed in O.S.No.95 of 2009 on the file of the District Munsif -cum ' Judicial Magistrate Court, Sriperumbudur.

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

(3.) Suit for declaration and permanent injunction.