K.SADANANTHAM (DIED) Vs. NARAYANASAMY @ VEERAMANI

JUDGEMENT

(1.) Challenge in this second appeal is to the Judgment and Decree dtd. 25/7/2006 passed in A.S.No.23 of 2004 on the file of the Additional District Judge, Pondicherry, reversing the Judgment and Decree dtd. 21/4/2004 passed in O.S.No.41 of 2001 on the file of the Principal District Munsif at Karaikal.

(2.) For the sake of convenience, the parties are referred to as per the trial Court. The 2nd defendant is the appellant herein. After the death of the second defendant, the legal representatives of the second defendant have been brought on record. The first and the second plaintiffs are the first and second respondents in this appeal. The first defendant is the third respondent in the appeal.

(3.) The suit in O.S.No.41 of 2001 is filed for declaration. The facts of the case is as follows:-