M.NATARAJAN Vs. SENGODA GOUNDER

JUDGEMENT

(1.) The plaintiff in O.S.No.567 of 1984 on the file of the District Munsif Court, Kallakurichi, is the appellant herein.

(2.) O.S.No.567 of 1984 had been filed by the plaintiff, M.Natarajan against the defendant, Sengoda Gounder seeking permanent injunction restraining the defendant from interfering with the peaceful possession of the suit schedule property. The suit schedule property was punja lands in S.No.309/4 measuring 1.5 cents and in S.No.309/5 measuring 1.97 cents. The said suit was decreed with costs by the Additional District Munsif Court, Kallakurichi, by judgment dtd. 24/1/1990. The defendant, then filed A.S.No.40 of 1990 before the Sub Court, Virudhachalam. By judgment dtd. 25/3/1992, the appeal was allowed with costs and the judgment and decree of the Trial Court was set aside.

(3.) The plaintiff, M.Natarajan, then filed the present Second Appeal. Pending the Second Appeal, he died and his legal representatives had been brought on record as 2nd to 7th appellants. Pending the Second Appeal, the 4th appellant who had been brought on record also died, it was claimed that legal representatives were already on record.