KANNAMMAL Vs. NAGAMMAL

JUDGEMENT

(1.) Plaintiffs in the Suit in O.S. No.734 of 2011 on the file of the I Additional District Court, Coimbatore, are the Appellants in the above Appeal.

(2.) The Suit property originally belongs to one Sengaliappa Gounder son of Kuppanda Gounder. One Nallammal is the wife of late Sengaliappa Gounder and Subbaiya Gounder, Krishnasamy Gounder, Kannammal, Nagammal and Rangammal are the sons and daughters of Sengaliappa Gounder. Kannammal is the 1st Plaintiff. Plaintiffs 2 to 6 are the husband, son and daughters of the deceased Rangammal/one of the daughters of late Sengaliappa Gounder. The 1st Defendant-Nagammal is also one of the daughters of late Sengaliappa Gounder. Defendants 2 to 5 in the Suit are the Legal Heirs of the deceased Subbaiya Gounder. The 6th Defendant is the second son of Sengaliappa Gounder.

(3.) During pendency of the Appeal, the 1st Appellant-Kannammal died and therefore, Appellants 7 to 15 were brought on record as Legal Representatives of the deceased/1st Appellant. Similarly, Respondents 1, 2 & 6, namely, Nagammal, Thirumoorthy and Krishnasamy died and their Legal Representatives were brought on record as Respondents 8 to 17.