(1.) This second appeal is focussed by the defendants, inveighing the judgement and decree dated 28.03.2001 passed by the learned Principal District Judge, Tiruvannamalai in A.S.No.129 of 2000 in reversing the judgment and decree dated 20.09.2000 passed by the learned Subordinate Judge, Cheyyar in O.S.No.35 of 1999.
(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.
(3.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this second appeal would run thus: