(1.) The 2nd appeal has been preferred against the confirming judgment.
(2.) The appellant of this 2nd appeal was the plaintiff before the trial court in the suit vide T.S. No.03 of 1997 and he was the appellant before the 1st appellate court in the 1st appeal vide T.A. No.02 of 2000.
(3.) The respondents of this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.03 of 1997 and they were the respondents before the 1st appellate court in the 1st appeal vide T.A. No.02 of 2000.