R LOGABIRAMAN Vs. THAIYALNAYAKI AMMAL

JUDGEMENT

(1.) The unsuccessful plaintiff before the Courts below is the appellant in the second appeal.

(2.) The plaintiff laid the suit O.S.No.230 of 1976 on the file of the learned Additional District Munsif, Poonamallee, to declare his title over the suit property, to recover possession of the suit property from defendants 3 to 19 after removing the superstructure put up on the foundation of the suit property and for consequential mesne profits, based on Ex.A2, a settlement deed dated 25.2.1970, executed by one Pankajammal who is nonetheless the grand mother of the plaintiff.

(3.) The suit was originally resisted by Ramaswami Pillai and Rukmani Ammal, viz., defendants 1 and 2 respectively. Since the first defendant died during the pendency of the suit, his legal representatives were impleaded as party respondents, who are respondents 2 to 7 in the second appeal and the second defendant Rukmani Ammal died during the pendency of the first appeal and her legal representatives were impleaded, who are respondents 8 to 12 in the second appeal. Pending the above second appeal, the first respondent, who is the wife of Ramaswami Pillai also died.