KAMALAMMAL Vs. LAKSHMI AMMAL

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree made in A.S.No.43 of 1996 and Cross Objection in A.S.No.43 of 1996, on the file of Additional District Court, Tiruvannamalai, reversing the judgment and decree in O.S.No.131 of 1986 on the file of Sub Court, Tiruvannamalai.

(2.) The first defendant is the first appellant in the above second appeal and the third defendant in the suit, who had filed the Cross Objection before the lower appellate Court, is the second appellant in the above second appeal. The first respondent in the second appeal is the plaintiff, who died pending appeal, and his legal representatives are respondents 19 to 23. Respondents 2 to 8 are the defendants in the suit.

(3.) The plaintiff filed the suit in O.S.No.131 of 1986 on the file of Sub Court, Tiruvannamalai for the following reliefs:-