SIVA AND ANOTHER Vs. GANESAN

JUDGEMENT

(1.) This Second appeal is focused by the original plaintiffs animadverting upon the judgment and decree dated 30-01-2012 passed in A.S. No. 30 of 2010 by the Subordinate Judge, Tambaram, confirming the judgment and decree of the Principal District Munsif, Alandur in O.S. No. 409 of 2004.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The epitome, and the long and the short of the germane facts absolutely necessary for the disposal of this Second Appeal at the entertaining stage itself would run thus : The plaintiffs filed the suit for declaration and for recovery of possession, mainly on the ground that the original owner namely Deivanayagi Ammal, Wife of Raji Naicker executed an unregistered will bequeathing 5 the suit property in favour of the plaintiffs, who are none other than the sons of Natesa Naicker, who happened to be the brother of Raji Naicker, the husband of Deivanayagi a Ammal.