SEETHARAMA NAIDU AND ORS Vs. RAMANUJATHAMMAL AND ORS

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree passed by the first appellate Court in A.S.No.124 of 1994 dated 14.8.1995 in confirming the judgment and decree passed by the trial Court in O.S.No.26 of 1988 dated 16.6.1994 in dismissing the suit.

(2.) The first appellant and the deceased second appellant were the plaintiffs and the deceased first respondent was the defendant before the trial Court. The appellants 3 to 12 are the legal representatives of the deceased first respondent.

(3.) For convenience, the rank of the parties before the trial Court are being maintained, infra.