(1.) This 2nd appeal has been preferred against the reversing judgment.
(2.) The appellants of this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.07 of 1986 and they were the respondents before the 1st appellate court in the 1st appeal vide T.A. No.04 of 1992.
(3.) The respondents of this 2nd appeal were the plaintiffs before the trial court in the suit vide T.S. No.07 of 1986 and they were the appellants before the 1st appellate court in the 1st appeal vide T.A. No.04 of 1992.