RAMASAMY Vs. RENU AMMAL; DEVARAJI

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree passed by the First Appellate Court in A.S.No.43 of 2002 dated 08.08.2003 in modifying the judgment and decree passed by the trial court in decreeing the suit absolutely in O.S.No.1119/1996 dated 15.11.2000.

(2.) The appellant is the plaintiff and the respondents are the defendants 2 and 3 who are also the legal heirs of the deceased first defendant.

(3.) The brief facts of the plaintiff's case before the trial Court would be thus: