N.PANDURANGAN Vs. N. KANNABOSS

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 31.08.2015 passed in C.A.S.No. 64 of 2014 on the file of the Subordinate Court, Vellore reversing the judgment and decree dated 24.09.2014 passed in O.S.No.863 of 2009 on the file of the District Munsif Court, Katpadi, Vellore District.

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

(3.) Suit for declaration and permanent injunction.