LAKSHMI Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) Challenge in the second appeal is made to the judgment and decree dtd. 30/6/2005 passed in A.S.No.59 of 2004 on the file of the II Additional Subordinate Court, Coimbatore, confirming the judgment and decree dtd. 18/8/2004 passed in O.S.No.1453 of 2002 on the file of the Principal District Munsif Court, Coimbatore.

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

(3.) Suit for mandatory injunction and permanent injunction.