ALAMELU AMMAL Vs. THAILAMMAL

JUDGEMENT

(1.) The appellant herein who is the defendant in the suit filed this second appeal against the decree and judgment dated 05.01.2005 made in A.S.No.20 of 2003 confirming the judgment and decree dated 04.04.2002 made in O.S.No.66 of 1998 on the file of II Additional District Munsifs Court, Kallakruichi.

(2.) Originally the suit was filed by the deceased first plaintiff for declaration and permanent injunction and alternatively for recovery of possession. During the pendency of the suit, the first plaintiff was died and other plaintiffs 2 to 5 were impleaded as legal heirs of the deceased first plaintiff.

(3.) For the sake of convenience the respondents herein are referred as plaintiffs and the appellant herein is referred as defendant.