(1.) This second appeal is focussed by the defendant animadverting upon the judgment and decree dated 26.10.2004 passed by the learned Additional District Judge cum Fast Track Court, No.II, Salem in A.S.No.73 of 2003 in confirming the judgment and decree dated 20.01.2003 passed by the learned Subordinate Judge, Sankari in O.S.No.105 of 2000.
(2.) The parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.
(3.) Heard both sides.