ADHINATHA PANDITHAR [DIED] Vs. A SKUMARA PANDITHAR

JUDGEMENT

(1.) BY consent of counsel appearing on either side, the second appeal is taken up for final disposal.

(2.) THE defendant in O.S. No.951 of 1978 on the file of the District Munsif, Gingee is the first appellant herein. pending second appeal, the first appellant died and appellants 2 to 6- his legal heirs were brought on record.

(3.) AT the time of admission, the following substantial question of law was formulated: