(1.) Challenge in this second appeal is made to the Judgment and decree dated 09.10.2000 made in A.S.No.1 of 2000 on the file of the Principal District Court, Erode, confirming the judgment and decree dated 06.10.1999 made in O.S.No.404/1997 on the file of the First Additional District Munsif Court, Erode.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration and mandatory injunction.