(1.) Challenge in this second appeal is made to the judgment and Decree dated 30.11.2000 made in A.S. No. 83 of 2000 on the file of the Principal District Court, Tiruvannamalai reversing the Judgment and decree dated 31.01.2000 made in O.S. No. 305 of 1987 on the file of the District Munsif Court, Polur.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit has been laid by the plaintiff for declaration and permanent injunction.