GOPAL MUDALIAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE First Appellant/Plaintiff, during his life time, has preferred this present Second Appeal as against the Judgment and Decree dated 02.01.1997 made in A.S.No.33 of 1996 on the file of the Learned Principal District Judge, Thiruvannamalai.

(2.) DURING the pendency of the Second Appeal, the First Appellant/Plaintiff died and hence, his Legal Representatives have been added and brought on record as Appellants.

(3.) THE trial Court, on an appreciation of oral and documentary evidence available on record, has come to the conclusion that in Survey No.662 mentioned in the Plaint out of 4 acres and 36 cents, leaving the poramboke land in Survey No.684/1, the Appellant/Plaintiff (deceased) is entitled to claim the reliefs in respect of 3 acres and 55 cents of land as prayed for by him and consequently, decreed the Suit with costs.