(1.) Challenge in this second appeal is made to the judgment and decree dated 27. 03. 2001 passed in A. S. No. 39 of 2000, on the file of the Principal District Court, Dharmapuri at Krishnagiri, modifying the judgment and decree dated 03. 02. 1999 passed in O. S. No. 571 of 1995, on the file of the District Munsif Court, Uthangarai.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration and permanent injunction.