(1.) This appeal is directed against the judgment and decree passed by the first appellate Court in A.S.No.255 of 2003 dated 19.11.2004 in confirming the judgment and decree passed by the trial court in O.S.No.374 of 2000 dated 12.6.2003.
(2.) The appellant herein is the plaintiff and the respondents were the defendants before the trial Court.
(3.) The case of the plaintiff as stated in the plaint before the trial court would be as follows: