ASHOK KUMAR Vs. C.NAGARAJAN

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree in A.S.No.5 of 20024 on the file of District Court, Salem confirming the Judgment and Decree in O.S.No.719 of 1989 on the file of Principal District Munsif Court, Salem.

(2.) The 4th defendant is the appellant, respondents 1 to 8 were the plaintiffs, 9th respondent was the 5th defendant and the respondents 10 to 12 are the legal representatives of the deceased first respondent. Defendants 1 to 3 died pending suit.

(3.) The plaintiff filed the suit in O.S.No.719 of 1989 for to declare that