(1.) Challenge in this second appeal is made to the judgment and decree dated 26.01.2003, passed in A.S.No.6 of 2002, on the file of the Subordinate Court, Udumalpet, confirming the judgment and decree dated 03.01.2002, passed in O.S.No.556 of 1996, 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 declaration and mandatory injunction.