(1.) THE second appeal arises out of the judgment and decree dated 31.01.2000 made in A.S. No. 101 of 1997 on the file of the II Additional District Court -cum -Chief Judicial Magistrate, Krishnagiri, confirming the judgment and decree dated 29.10.1997 made in O.S. No. 75 of 1992 on the file of the District Munsif Court, Krishnagiri.
(2.) THE averments made in the plaint are as follows: -
(3.) THE gist and essence of the additional written statement filed by the defendants are as follows: