PALANI AMMAL Vs. VISWANATHA CHETTIAR DEAD

JUDGEMENT

(1.) Leave granted in these three Special Leave Petitions.

(2.) By consent of learned counsel for the contesting parties the appeals were taken up for final hearing and are being disposed of by this common judgment.

(3.) These three appeals moved by the common appellant, who will be referred to as the defendant in the latter part of this judgment for the sake of convenience, seek to challenge a common judgment rendered by learned single Judge of the High Court of Judicature at Madras in two Second Appeals and one Civil Revision Application which were disposed of on 17th December 1996. These second appeals and the revision application were moved by the heirs of original plaintiff No. 1 Ramanatha Chettiar as well as by the heirs of original plaintiff No. 2 Vishwanatha Chettiar and also by original plaintiff No. 3 Madheswaran. All or them are common respondents in these three appeals and as they have a common case against the appellant-defendant they will be referred to as original plaintiff Nos. 1, 2 and 3 respectively for the sake of convenience in the latter part of this judgment.