(1.) Challenge in this second appeal is made to the judgment and decree dated 10.10.2002 passed in A.S.No.7 of 2001 on the file of the Additional District Court, Villupuram reversing the judgment and decree dated 06.11.2000 passed in O.S.No.303 of 1999 on the file of the Principal District Munsif Court, Ulundurpet.
(2.) The parties are referred to as per the rankings in the trial court.
(3.) Suit for mandatory injunction .