T.Ravindran, J. - (1.) This second appeal is directed against the judgment and decree dated 15.10.2001, passed in A.S.No.2/2000, on the file of the Subordinate Court, Chidambaram, reversing the judgment and decree dated 30.11.99, passed in O.S. No.309/84, on the file of the District Munsif Court, Chidambaram.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for declaration and possession and also for damages and future mesne profits.;