(1.) This second appeal is focussed by the plaintiff, animadverting upon the judgement and decree dated 29.06.2004 passed by the learned Principal Subordinate Judge, Villupuram in A.S.No.95 of 2003 confirming the judgment and decree dated 01.02.2002 passed by the learned II Additional District Munsif, Tirukoilur, Villupuram District in O.S.No.26 of 1998.
(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.
(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: