(1.) CHALLENGE is made in this appeal by the plaintiffs to the Judgment and Decree dated 10.05.1988 and made in O.S.No.549 of 1984, on the file of the learned Sub-ordinate Judge and Second Additional Sub-Judge (in-charge), Coimbatore.
(2.) THE facts, which absolutely necessary for the disposal of this appeal may be summarised briefly as under: THE original legal characters of the parties to the suit may not be changed and be it as it is in the suit.
(3.) IN the reply statement, the plaintiffs had contended that the original owner of the suit properties Sadayapa Gounder was cultivating the suit lands till his death and therefore it is false to state that the defendants 1 to 3 were cultivating and effected improvements even during the lifetime of their father. The plaintiffs were given only Rs.10,000/- and the alleged sales by the defendants to various listed persons in the written statement is false and it is false by the fact that no consideration for sale and date of execution deed were given plaintiffs need not implead them as parties to the suit because they are unnecessary parties.