MARUTHAYAMMAL Vs. PUSHPAM

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S. No. 260 of 1991 on the file of I Additional District Judge, Coimbatore confirming the Judgment and Decree in O.S. No. 730 of 1986 on the file of Sub Court, Coimbatore.

(2.) The defendants 1, 3 to 7 are the appellants in the above second appeal. The appellants 2 to 6 and the second respondent were recorded as legal representatives of the deceased-first appellant. The plaintiff in the suit is the first respondent and the other respondents are the defendants in the suit.

(3.) The plaintiff filed the suit in O.S. No. 730 of 1986 on the file of Sub Court, Coimbatore for declaration, recovery of possession, permanent injunction and for past damages.