(1.) This second appeal is directed as against the judgment and decree dated dated 31.07.1997 made in A.S.No.188 of 1990 on the file of the Subordinate Court, Ariyalur, reversing the judgment and decree dated 24.07.1990 made in O.S.No.138 of 1984 on the file of the District Munsif Court, Jayakondan.
(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.
(3.) The case of the plaintiff in brief is as follows :-