K. MOHAMED AYUB ALI Vs. M. LOGANATHAN

JUDGEMENT

(1.) The defeated plaintiffs are the appellants herein.

(2.) During the pendency of the Second Appeal, fourth appellant died and the plaintiffs 1 to 3 were recognized as the legal representatives, they were already on record. The third respondent also died, since he already sold the property to the respondents 1 and 2, they are recognized as successor in interest.

(3.) .For the sake of convenience, the parties will be referred to as per the ranking before the Trial Court.