(1.) The present second appeal has been filed by the plaintiff in O.S.No.351 of 2001 challenging the impugned judgment and decree that has reversed the judgment and decree passed by the trial Court in O.S.No.351 of 2001.
(2.) Brief facts, which led to the filing of this second appeal, are as follows:-
(3.) Heard Mr.S.Ramesh, learned counsel appearing for the appellant and Mr.A.G.Rajan, learned counsel appearing for the respondent.