R.SUNDARARAJAN Vs. GAYATHRI

JUDGEMENT

(1.) The 3rd plaintiff in O.S.No. 908 of 2004 on the file of the III Additional District Munsif Court at Coimbatore, is the appellant herein.

(2.) The said suit in O.S.No. 908 of 2004 had been originally filed before the Sub Court at Coimbatore as O.S.No. 139 of 1996 by two plaintiffs, Nagammal, Rajammal who were sisters against the first respondent herein Gayathri and three other defendants, who were tenants in the suit property, seeking a declaration that they are the rightful heirs to the suit property which was left behind by Govindasamy and Marammal and consequent to such declaration, to direct the first defendant Gayathri to deliver vacant possession and for past and future mense profits for use and occupation and consequential reliefs. During the pendency of the suit, the second plaintiff died and her husband R.Sundara Rajan was impleaded as the third plaintiff.

(3.) On transfer to the District Munsif Court at Coimbatore, O.S.No. 139 of 1996 was renumbered as O.S.No. 908 of 2004. By Judgment dtd. 11/10/2007, the III Additional District Munsif, Coimbatore, dismissed the suit.