CHINNA THANDI @ MUNIAMMAL Vs. VEERAN AND ORS

JUDGEMENT

(1.) The arguments advanced by Mr. S. Ramesh, learned Counsel for the Appellant were heard. The copies of the judgments of the Courts below and the decrees passed thereon were also perused. Copies of other documents that have been produced in the form of typed set of papers were also perused.

(2.) The Plaintiff, who proved unsuccessful before the Courts below has come forward with the present Second Appeal. The Appellant/Plaintiff had filed the suit O.S. No. 318 of 2001 on the file of Sub Court, Srivilliputhur against the Respondents 1 to 3 herein and Punnavu @ Peruma (now dead) for:

(3.) The 1st Respondent herein (1st Defendant) and Punnavu @ Peruma (the deceased 2nd Defendant) are none other than the brother and mother respectively of the Appellant herein. They did not contest the suit and they remained exparte. The suit was contested by the Respondents 3 and 4/Defendants 3 and 4 alone.