(1.) This Second Appeal has been filed against the judgment and decree dated 12.10.2000, made in A.S.No.47 of 2000 on the file of the Additional District Judge-cum-Chief Judicial Magistrate Court, Karur, confirming the Judgment and decree dated 24.4.2000, made in O.S. No. 239 of 1986 on the file of the Subordinate Court, Karur.
(2.) The appellants are the Defendants 2 and 3, who lost before both the courts below. Pending appeal, the 2nd Appellant died. Appellants 3 to 6 were impleaded as his Legal Representatives. 1st Respondent is the plaintiff. 2nd Respondent is the 1st Defendant in the suit. The Respondents 3 to 12 are the Defendants 4 to 7 and 9 to 14.
(3.) Facts of the Case: