(1.) This second appeal is directed against the judgment and decree dated 11.10.2002 passed in A.S.No.89/2001 on the file of the Principal District Court, Perambalur, reversing the judgment and decree dated 07.12.1999 passed in O.S. No. 384/1992 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 declaration and permanent injunction.