R PARVATHI Vs. M K UDAYAKUMAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 10.08.2015 passed in A.S.No.27 of 2014 on the file of the Subordinate Court, Thiruttani, confirming the Judgment and Decree dated 02.08.2014 passed in O.S.No.7 of 2012 on the file of the District Munsif Court, Thiruttani.

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

(3.) Suit for permanent injunction and declaration.