BALAMMAL Vs. VELAYUTHAM

JUDGEMENT

(1.) The plaintiffs are the appellants herein. They filed a the suit for declaration that the suit properties are their absolute properties and they are entitled to get possession after the life time of Kannammal, the first defendant. The trial Court decreed the suit. However, the appeal filed by Velayudham, the second defendant, challenging the said decree, was allowed and the suit filed by the plaintiffs was dismissed. Hence, this second appeal by the plaintiffs.

(2.) The case of the plaintiffs is as follows:

(3.) The first defendant Kannammal did not choose to file any written statement independently. The second defendant alone filed his written statement.