DAKSHINAMURTHY Vs. DHANABAL

JUDGEMENT

(1.) This second appeal has been filed challenging the reversal findings of the lower appellate court namely Sub Court, Chidambaram by its Judgment and Decree dtd. 27/9/2006 passed in A.S.No.9 of 2005 by which the suit filed by the Appellants in O.S.No.391 of 1993 before the Principal Munsif Court, Chidambaram has been dismissed by reversing the Judgment and Decree dtd. 8/4/2004 passed in favour of the Appellants/plaintiffs.

(2.) For the sake of convenience, the parties are described as per their litigative status in the suit O.S.No.391 of 1993.

(3.) The plaintiffs claim that they are the legal heirs of Krishnamoorthi Padayachi. Tamil selvan and Dhakshnamoorthy are his sons who are the first and second plaintiffs and another son of Krishnamoorthi Padayachi by name Paramanandham, predeceased Krishnamoorthi Padayachi leaving behind Vairam Ammal and Saroja as his legal heirs who are the plaintiffs 3 and 4 in the suit O.S.No.391 of 1993. During the pendency of the suit, the first plaintiff died leaving behind the fifth, sixth and seventh plaintiffs as his legal heirs. The defendant Dhanapal died pending the second appeal and his legal heirs are the 2nd to 7th respondents who were brought on record in this second appeal.