(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.255 of 2002 dated 30.06.2003 disposed along with A.S.No.256 of 2002 in reversing the judgment and decree passed by the trial court in O.S.No.557 of 1993 dated 27.06.2002 in dismissing the suit.
(2.) The appellants were the defendants and the respondents were the plaintiffs in O.S.No.557 of 1993 before the lower court.
(3.) The case of the plaintiffs as stated in the plaint would be as follows:-