(1.) The above Second Appeal has been preferred by the defendant in O.S.No. 6586 of 1989 on the file of the IV Assistant Judge. City Civil Court, Madras challenging the judgment and decree dated 22/1/1991 made in O.S.No. 6586 of 1989 on the file of the IV Assistant Judge, City Civil Court, Madras as confirmed by the judgment and decree dated 27.11.1991 made in A.S.No. 252 of 1991 on the file of the Additional Judge, City Civil Court, Madras.
(2.) Pending the appeal, the sole respondent-plaintiff passed away and respondents 2 to 7 were brought on record as his legal representatives by order dated 19.8.2002 made in CMP No. 6125 to 6127 of 2001.
(3.) Heard Mr. A. Palaniappan, for Mr. M. Devendran, for the appellant and Mr. J.R.K. Bhavanantham, learned Counsel appearing for the respondent. The parties will be referred as arrayed before the trial Court for convenience.