(1.) Challenge in this second appeal is made to the judgment and decree dated 21.12.2012 passed in A.S.No.97 of 2012 on the file of Principal subordinate court, Salem, confirming the judgment and decree dated 13.10.2011 passed in O.S.No.995 of 2010 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 mandatory injunction.