M E ANJINEYAN Vs. P RIKKABCHAND

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.11.2009 passed in A.S.No.24 of 2009 on the file of the Subordinate Court, Ranipet, confirming the Judgment and Decree dated 30.11.2005 passed in O.S.No.218 of 1998 on the file of the District Munsif Court, Sholinghur.

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

(3.) Suit for Declaration, Permanent Injunction, Mandatory Injunction and Damages.