(1.) This second appeal has been preferred against the judgement and decree passed in A.S.No.4/2005 dated 15.06.2009 on the file of the Principal District Court, Peramballur confirming the judgment and Decree passed in O.S.No.10 of 1995 dated 25.03.2003 on the file of the Sub Court, Ariyaloor.
(2.) The Appellants are the defendants in the suit.
(3.) The brief facts of the case are as follows:-