C NEHRU Vs. SAM PILLAI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 22.04.2009, passed in A.S.No.7 of 2008, on the file of the Subordinate Court, Dharmapuri, confirming the judgment and decree dated 19.12.2007, passed in O.S.No.154 of 2003, on the file of the District Munsif and Judicial Magistrate Court, Palakode.

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

(3.) Suit for permanent injunction.