(1.) This second appeal is directed against the judgment and decree dated 27.06.2003, passed in A.S.No.7 of 2003, on the file of the District Judge, Nilgiris at Uthagamandalam, confirming the judgment and decree dated 18.12.2002, passed in O.S. No.393 of 95, on the file of the District Munsif Court, Kotagiri.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration and permanent injunction.