(1.) THIS second appeal has been filed by the plaintiffs-respondents-appellants challenging the judgment and decree of the learned Court of appeal below.
(2.) THE matter arises out of Title Suit No. 101 of 1976, which was filed by the plaintiffs for the following reliefs :-
(3.) NOTICES were issued to the defendants, who appeared and contested the suit and after considering the pleadings of the respective parties the learned trial Court framed the following issues :-