(1.) Heard on admission.
(2.) This Second Appeal under Sec. 100 of Civil Procedure Code, has been filed by the defendants against the judgment and decree dtd. 16/10/2012 passed by 5th Additional District Judge, Durg District Durg in Civil Appeal No. 1-A/2011 affirming the judgment and decree dtd. 7/1/2004 passed by Fifth Civil Judge Class-II Durg District Durg in Civil Suit No. 68-A /2002.
(3.) For the sake of convenience, parties hereinafter will be referred to as per their status shown in the Civil suit No. 68-A /2002 before the trial Court.