(1.) This second appeal is directed against the judgment and decree dated 06.08.2001, passed in A.S.No.34 of 2001, on the file of the Principal District Court, Nagapattinam, confirming the judgment and decree dated 06.02.2001, passed in O.S. No.114 of 1999, on the file of the District Munsif Court, Nagapattinam.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for permanent injunction.