(1.) THIS second appeal is focussed by the defendant, inveighing the judgement and decree dated 23.12.1987 passed by the District Judge, Chengalpattu, in A.S.No.123 of 1986 reversing the judgement and decree dated 24.10.1988 passed by the District Munsif, Chengalpattu, in O.S.No.317 of 1981, which is one for permanent injunction.
(2.) DESPITE printing the name of the counsel for the respondents, no one appeared and there is no representation also.
(3.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.