(1.) THIS Second appeal is focussed animadverting upon the judgment and decree passed in A.S.No.84 of 2008 dated 30.10.2008, on the file of the Subordinate Judge, Tiruchengode, confirming the judgment and decree passed in O.S.No.409 of 1997 dated 31.01.2006 on the file of the District Munsif Court, Tiruchengode.
(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) THE trial Court framed the issues.