(1.) Challenge in this second appeal is made to the judgment and decree dated 03.12.2007 passed in A.S. No.133/2007 on the file of the Principal Subordinate court, Salem, reversing the judgment and decree dated 10.01.2007 passed in O.S. No.1812/2004 on the file of II Additional District Munsif Court, Salem.
(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.
(3.) The plaintiffs in OS.No.1812 of 2004 are the appellants in the Second Appeal.