M.THENMOZHI Vs. SUDARSAN

JUDGEMENT

(1.) This Second Appeal is preferred by defendants 1 and 2 in the Suit in O.S.No.411/2011 on the file of the learned Principal District Munsif Court, Tiruppattur.

(2.) Respondents 1 and 2, herein as plaintiffs filed the Suit in O.S.No.411/2011 for declaration that the plaintiffs and the 1st defendant are the son and daughters of the deceased A.Paramasivam and for mandatory injunction directing the 3rd defendant in the Suit to issue the Legal Heirship Certificate in favour of plaintiffs and 1st defendant as they are the class I heirs as per the Hindu Succession Act.

(3.) Brief facts that are necessary for the disposal of this Second Appeal are as follows: