(1.) THIS second appeal is focussed by the defendants as against the judgment and decree dated 13.02.2002 passed in A.S.No.28 of 1998 by the learned Subordinate Judge, Palani, in reversing the judgment and decree dated 06.01.1998 passed in O.S.No.839 of 1991 by the learned District Munsif, Palani.
(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.
(3.) THE trial Court framed the relevant issues. During trial, the first plaintiff examined himself as P.W.1 and Exs.A.1 to A.6 were marked on the side of the plaintiffs; D.Ws.1 to 4 were examined and Exs.B.1 to B14 were marked on the side of the defendants.