(1.) THIS second appeal is focussed by the plaintiffs, inveighing the judgement and decree dated 23.09.2005 passed by the learned Principal Subordinate Judge, Cuddalore in A.S.No.64 of 2004 reversing the judgment and decree dated 22.03.2004 passed by the learned Principal District Munsif, Cuddalore in O.S.No.61 of 2002.
(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.
(3.) MY learned predecessor, at the time of admitting the second appeal framed the following substantial questions of law: