(1.) Challenge in this second appeal is made to the Judgment and decree dated 27.02.1998 passed in A.S.No.25 of 1997 on the file of the Subordinate Court, Uthagamandalam, The Nilgiris, reversing the judgment and decree dated 03.04.1997 passed in O.S.No.458 of 1994 on the file of the District Munsiff Court, Uthagamandalam, The Nilgiris.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for Permanent Injunction.