KAMATCHI AMMAL Vs. VAJRAVELU GOUNDER(DECEASED)
LAWS(MAD)-2018-3-720
HIGH COURT OF MADRAS
Decided on
March 28,2018
KAMATCHI AMMAL
Appellant
VERSUS
Vajravelu Gounder(Deceased)
Respondents
Referred Judgements :-
MANICKAMMAL (DECEASED) AND OTHERS VS. R.JAYARAMAN (DIED) AND OTHERS [REFERRED TO]AHMEDSAHEB (D) BY LRS VS. SAYED ISMAIL [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
EXECUTIVE OFFICER, ARULMIGU CHOKKANATHA SWAMY KOIL TRUST VS. CHANDRAN & ORS [REFERRED TO]
JUDGEMENT
T. Ravindran, J. -
(1.)This second appeal is directed against the judgment and decree dated 24.09.2003 passed in A.S.No.70 of 2003 on the file of the District Court, Thiruvannamalai reversing the judgment and decree dated 20.03.2002 passed in O.S.No.258 of 1997 on the file of the Additional District Munsif Court No.I, Thiruvannamalai.
(2.)The parties are referred to as per the rankings in the trial court.
(3.)Suit for declaration and permanent injunction.
(2.)The parties are referred to as per the rankings in the trial court.
(3.)Suit for declaration and permanent injunction.
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