(1.) The judgment and decree dated 03.04.2019 passed by the learned II Additional Sub Judge, Salem in A.S.No.67 of 2017, is under challenge in the present Civil Miscellaneous Appeal.
(2.) The plaintiffs are the appellants, defendants are the respondents and the suit was instituted for declaration and other reliefs.
(3.) The suit is decreed in favour of the plaintiffs and the defendants filed A.S.No.67 of 2017.