GANAPATHY SUBRAMANIAN Vs. GANAPATHY SUNDARAM (DIED)

JUDGEMENT

(1.) Aggrieved over the dismissal of the suit filed for declaration and recovery of possession, the present appeal came to be filed by the plaintiffs.

(2.) For the sake of convenience, the parties are referred to herein, as per their own ranking before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal, are as follows:-