N RADHABAI Vs. MARUTHAMBAL

JUDGEMENT

(1.) THIS Appeal Suit and Civil Miscellaneous Appeal have been directed against the Judgment passed in Original Suit No.101 of 2005 and order passed in Succession Original Petition No.8 of 2007 by the First Additional District Court, Tiruchirapalli.

(2.) THE respondents in Appeal Suit No.176 of 2010 as plaintiffs have instituted Original Suit No.101 of 2005 on the file of the trial Court for the reliefs of declaration, recovery of possession and also for past damages at the rate of Rs.3,000/ - per mensem, wherein the present appellants have been shown as defendants.

(3.) THE nubble of the plaint filed in Original Suit No.101 of 2005 can be stated like thus: