(1.) THIS appeal is focussed as against the judgement and decree dated 18. 8. 1993, passed in O. S. No. 509 of 1985 by the learned II Additional Subordinate Judge, Coimbatore. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.
(2.) HEARD the learned counsel appearing for the parties.
(3.) TERSELY but broadly, succinctly but narratively, the case of the plaintiffs as stood exposited from the averments in the plaint could be portrayed thus: