(1.) The defendants 1 to 4 are before this Court in this Second Appeal.
(2.) This Second Appeal is filed as against the judgment and decree dtd. 27/7/2023 passed in A.S.No.50 of 2022 passed by the Additional District Judge, Krishnagiri, modifying the judgment and decree dtd. 6/4/2022 in O.S.No.85 of 2016 passed by the learned Additional Subordinate Judge, Krishnagiri.
(3.) For the sake of convenience, the parties will be referred to as per their ranking as before the Trial Court. The brief facts, which gave rise to this Second Appeal, are as follow: