(1.) This second appeal is directed against the Judgement and Decree dated 17.10.2003 passed in A.S.No.6 of 2003 on the file of the Subordinate Court, Udumalpet, confirming the Judgment and Decree dated 30.12.2002 passed in O.S.No.477 of 1997 on the file of the District Munsif Court, Udumalpet.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for permanent injunction