(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.27 of 2003 dated 23.3.2004 in reversing the judgment and decree passed by the trial court made in O.S.No.672 of 1995 dated 02.06.1999 in decreeing the suit.
(2.) The appellants were the plaintiffs and the respondents were the defendants before the trial court.
(3.) The case of the plaintiffs stated in the plaint would be as follows:-