(1.) Challenge in this second appeal is made to the judgment and decree dated 23.07.2003, passed in A.S.No.34 of 2002, on the file of Principal Subordinate Court, Chengalpet, reversing the judgment and decree dated 25.09.2001, passed in O.S.No.1554 of 1993, on the file of District Munsif Court, Tambaram.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration and possession.