S KAMATCHI Vs. G SARASWATHY

JUDGEMENT

(1.) The Second Appeal is filed by the defendants 3 to 9 who are the legal heirs of the deceased first defendant, against the judgment and decree dated 7.9.2001 in A.S.No.45 of 2001 on the file of the Principal Subordinate Judge's Court, Mayiladuthurai, confirming the judgment and decree dated 28.2.2001 in O.S.No.1001 of 1995 on the file of the Principal District Munsif Court, Mayiladuthurai.

(2.) The averments in the plaint are as follows:

(3.) The gist and essence of the written statement filed by the then first defendant are as follows: