(1.) Challenge in this second appeal is made to the judgment and decree dated 06.02.2003 passed in A.S.No.99 of 2002 on the file of the Principal District Court, Salem confirming the judgment and decree dated 12.06.2002 passed in O.S.No.258 of 1993 on the file of the Principal District Munsif Court, Salem.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration, injunction and possession.