(1.) THIS second appeal is focussed by the defendant in the suit as against the judgement and decree dated 8.4.2004 passed by the Principal Subordinate Judge, Myladuthurai, in A.S.No.105 of 2003 reversing the judgement and decree dated 3.6.2003 passed by the District Munsif Court, Sirkazhi in O.S.No.101 of 1994, which was one for declaration and mandatory injunction.
(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) ALL these points are taken together for discussion as they are interwoven and interlinked, interconnected and entwined with one another.