VEERABADRAN Vs. PARAMATHAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 18.07.2013 passed in A.S.No.137 of 2012 on the file of the Principal Subordinate Court, Salem, reversing the Judgment and Decree dated 26.06.2008 passed in O.S.No.1275 of 2004 on the file of the Principal District Munsif Court, Salem.

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

(3.) Suit for Permanent Injunction.