(1.) Second Appeal Nos. 877 and 878 of 2005 are directed against the judgment and decree dtd. 26/10/2004 passed in A.S. Nos. 247/98 and 50/1999 on the file of I Additional District Court, Erode, confirming/reversing the judgment and decree dtd. 4/9/1998 passed in O.S. No. 1563/93 on the file of II Additional District Munsif Court (Civil Judge, Junior Division), Erode.
(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.
(3.) Suit for declaration, permanent injunction, mandatory injunction and damages.