(1.) This 2nd appeal has been preferred against the confirming judgment.
(2.) The appellants in this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.14 of 1980 and appellants before the 1st appellate court in the 1st appeal vide T.A. No.69 of 1985.
(3.) The respondents in this 2nd appeal were the plaintiffs before the trial court in the suit vide T.S. No.14 of 1980 and respondents before the 1st appellate court in the 1st appeal vide T.A. No.69 of 1985.