(1.) In this second appeal, challenge is made to the Judgement and Decree dated 22.07.2004 passed in A.S.No.38 of 2002 on the file of the Additional District and Sessions Judge, Fast Track Court, Vellore District, Tirupattur, confirming the Judgment and Decree dated 30.04.1997 passed in O.S.No.893 of 1996 on the file of the Principal District Munsif Court, Ambur.
(2.) The parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration and possession.