A. SHANMUGAM Vs. PAVUNU AMMAL

JUDGEMENT

(1.) The first plaintiff in O.S.No. 947 of 1981 on the file of the District Munsif Court, Gingee is the appellant herein. There were two plaintiffs in the suit. They were the appellant herein and his mother Kuppammal, who is now shown as the fifth respondent in the Appeal. Kuppammal is the second wife of one Annamalai Gounder. He had already married one Dhanabakkiya Ammal and had two daughters, namely, Mangalalakshmi and Jeyalakshmi. They are not parties to the present Second Appeal or to O.S.No. 947 of 1981.

(2.) The said suit in O.S.No. 947 of 1981 had been filed by the two plaintiffs seeking declaration of title and injunction with respect to vacant land situated at Mukkulam Village, Gingee in Villupuram District in Nanjai S.No. 53/2, totally measuring 2.90 acres out of which 0.95 acres and 0.50 acres also claimed under a Will executed by his father.

(3.) Annamalai Gounder had two wives Dhanabakkiya Ammal and Kuppammal. The appellant is the son of Kuppammal. There were two other daughters, namely Mangalalakshmi and Jeyalakshmi, born through Dhanabakkiya Ammal.