SHANMUGAM Vs. VIJAYAKUMAR
LAWS(MAD)-2018-1-731
HIGH COURT OF MADRAS
Decided on January 17,2018

SHANMUGAM Appellant
VERSUS
VIJAYAKUMAR Respondents

JUDGEMENT

T. Ravindran, J. - (1.) This second appeal is directed against the Judgment and Decree dated 23.11.2001 passed in A.S.No.34 of 2000 on the file of the Principal District Court, Cuddalore confirming the Judgment and Decree dated 12.01.2000 passed in O.S.No.229 of 1996 on the file of the Subordinate Court, Cuddalore.
(2.) The parties are referred to as per the rankings in the trial court.
(3.) Suit for declaration, permanent injunction and mandatory injunction.;


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