(1.) This appeal is directed against the judgment and decree passed by the first appellate Court in A.S.No.41 of 2000 dated 23.11.2000 in confirming the judgment and decree passed by the trial court made in O.S.No.151 of 1997 dated 24.12.1999 in decreeing the suit.
(2.) The appellant herein was the defendant and the respondent herein was the plaintiff in the suit before the trial court. For convenience, the rank of the parties before the trial court is maintained infra.
(3.) The case of the plaintiff as per the plaint would be as follows:-