PONNUSAMY KARAYALAR Vs. THANGARAJ PANDIAN

JUDGEMENT

(1.) The concurrent Judgments and decrees passed in O.S.No.18 of 2011, by the Additional District Munsif Court, Tenkasi and in A.S.No.1 of 2015, by the Additional Sub-Court, Tenkasi, are being challenged in the present Second Appeal.

(2.) Originally, one Ponnusamy Karayalar, as plaintiff, has instituted a suit in O.S.No.18 of 2011, on the file of the trial Court for for the relief of declaration and permanent injunction, wherein, the present respondent has been shown as defendant.

(3.) Since the plaintiff died, the appellants 1 to 4 herein, who are the legal representatives of the deceased plaintiff, have filed the present Second Appeal.