N PITCHAI Vs. OYYAMMAL

JUDGEMENT

(1.) BOTH these second appeals arise out of the same suit O.S.No.281 of 1980 and the appeal therefrom in A.S.No.164 of 1981, on the file of the Court of the District Munsif, of Melur and Subordinate Judge of Madurai, respectively.

(2.) THE plaintiff is the appellant in S.A.No.969 of 1982, and the sole respondent therein is the first defendant. Defendants 2 to 4 are the appellants in S.A.No.1459 of 1982 and the first respondent therein is the plaintiff and the second respondent therein is the first defendant.

(3.) THE first defendant died pending the second appeals and defendants 2 to 4 got themselves recorded as her legal representatives in S.ANo.1459 of 1982. In S.A.No.969 of 1982, pursuant to the civil miscellaneous petitions filed by the appellant, defendants 2 to 4 were brought on record as the legal representatives of the first defendant/ respondent.