AMIRTHAMMAL Vs. KRISHNAMOORTHY

JUDGEMENT

(1.) The plaintiffs in O.S.No.1382 of 1996 on the file of the II Additional District Munsif Court, Puducherry are the appellants herein.

(2.) They had filed the aforesaid suit originally against one defendant, Neela Ammal seeking a declaration that they are the absolute owner of the suit properties and to direct the defendant to handover the same and for costs of the suit.

(3.) Pending the suit, the sole defendant, Neela Ammal died and her legal representatives were brought on record as 2nd to 6th defendants.