(1.) Animadverting upon the judgement and decree dated 10.6.1991 passed by the First Additional District Judge of Pondicherry in O.S.No.4 of 1983, which is one for declaration and permanent injunction, this appeal has been focussed by the third defendant.
(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) Precisely but broadly, succinctly but narratively, the germane facts absolutely necessary for the disposal of this appeal would run thus: