N K PERUMAL Vs. JANAKI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 27.03.2019 passed in A.S.No.29 of 2018 on the file of the Subordinate Court, Coonoor, confirming the Judgment and Decree dated 17.04.2018 passed in O.S.No.50 of 2013 on the file of the District Munsif Court, Kothagiri.

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

(3.) Suit for permanent injunction.