(1.) This second appeal is directed against the judgment and decree dated 22.10.2002 made in A.S.No.2 of 2002 on the file of the Principal District Court, Erode confirming the judgment and decree dated 03.10.2001 made in O.S.No.398 of 2000 on the file of the First Additional District Munsif Court, Erode.
(2.) The second appeal has been admitted on the following substantial question of law.
(3.) Considering the scope of issue involved in this matter lying in a narrow compass, it is unnecessary to dwell the facts of the case in detail. The appellant has laid the suit for the reliefs of declaration, mandatory injunction and permanent injunction as regards the suit cart track shown as "ABCD" in the plaint plan.