(1.) This Memorandum of Second Appeal has been directed against the Judgment and Decree dated 24.3.2008 and made in the Appeal in A.S.No.69 of 2007 on the file of the learned Additional District Court (Fast Track Court No.IV), Bhavani, reversing the Judgment and Decree dated 20.7.2007 and made in the suit in O.S.No.102 of 1999 on the file of the learned Subordinate Judge, Bhavani.
(2.) The appellants herein are the defendants in the suit whereas the respondent is the plaintiff.
(3.) For easy reference and for the sake of convenience, the respondent may hereinafter be referred to as the plaintiff and the appellants be referred to as the defendants wherever the context so requires.