(1.) THIS second appeal is focussed by D1 and D2, animadverting upon the judgement and decree dated 21.02.2005 passed by the learned Principal Subordinate Judge, Erode in A.S.No.49 of 2004 reversing the judgment and decree dated 23.07.2004 passed by the learned II Additional District Munsif, Erode in O.S.No.61 of 1999.
(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.
(3.) AFTER the dismissal of the appeal by the first appellate court, it appears that the original plaintiff Nachiammal died; whereupon, the two daughters, viz., Lakshmiammal(D1) and Rajammal(D2) in the suit with the leave of the court presented this second appeal, contending that the deceased Nachiammal executed the registered Will dated 18.01.2002 pendente lite bequeathing her share in the suit property in favour of them.