V PALANISAMY Vs. B KALAISELVI

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 27.06.2013 passed in A.S.No.51 of 2006 on the file of the Subordinate Court, Namakkal, reversing the judgment and decree dated 25.08.2005 passed in O.S.No.461 of 2004 on the file of the Principal District Munsif Court, Namakkal.

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

(3.) Suit for specific performance and permanent injunction.