(1.) The defendants in the suit in O.S. No. 173 of 2011 are the appellants before this Court.
(2.) This second appeal is filed challenging the judgment and decree in A.S. No. 152 of 2014 on the file of the Sub Court, Trichy, confirming the judgment and decree in O.S. No. 173 of 2011 on the file of the learned Principal District Munsif cum Judicial Magistrate, Lalgudi dated 27.06.2014.
(3.) The suit in O.S. No. 173 of 2011 has been filed for the following reliefs: