(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.11.2003 passed in A.S.No.188 of 2002 on the file of the District Court, Perambalur, confirming the Judgment and Decree dated 29.06.2001 passed in O.S.No.535 of 1993 on the file of the District Munsif Court, Perambalur.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for Permanent Injunction.