(1.) THIS second appeal is focussed by D1 and D2, animadverting upon the judgement and decree dated 21.02.2005 passed by the learned Principal Subordinate Judge, Erode in A.S.No.49 of 2004 reversing the judgment and decree dated 23.07.2004 passed by the learned II Additional District Munsif, Erode in O.S.No.61 of 1999.
(2.) THE parties 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 question of law.