LOURDUS Vs. VELLAI KANNIAMMAL

JUDGEMENT

(1.) The plaintiff / legal representatives of the plaintiff in O.S.No.306 of 1977 on the file of the District Munsif Court, Sholinghur are the appellants in S.A.No.1489 of 1986.

(2.) The suit in O.S.No.306 of 1977 had been filed by the appellant / P.Annammal, who died during the pendency of the Second Appeal against two defendants viz., Krishnan and his sister Vellai Kanniammal seeking declaration of title with respect to the suit schedule property which forms part of Gramanatham S.No.233/1 at Banavaram Village at Arakonam in Vellore District, measuring East to West 58 feet and North to South 45 feet.

(3.) The said Annammal was the 3rd defendant in O.S.No.9 of 1978 and the defendants / legal representatives are the appellants in S.A.No.1488 of 1986. The suit in O.S.No.9 of 1978 had been filed by Vellai Kanniammal who died pending the Second Appeal, again with respect to the very same property seeking declaration of title and permanent injunction.