(1.) The Second Appeal is filed by the first defendant against the judgment and decree dated 5.1.2006 in A.S. No. 83 of 2004 on the file of the Sub-Court, Mettur, reversing the judgment and decree dated 23.9.2002 in O.S. No. 159 of 1993 on the file of the District Munsif Court, Mettur.
(2.) The averments in the plaint are as follows:
(3.) The gist and essence of the written statement filed by the first defendant are as follows: