NAGAPPAN @ MANNANGATTY Vs. GOPALAKRISHNAN

JUDGEMENT

(1.) This Second appeal originally filed by the appellants 1 and 2, who are the defendants 1 and 2 in the original suit against the decree and judgment dated 21.07.1997 made in A.S.No.87 of 1995 on the file of the Principal District Court, Pondicherry reversing the judgment and decree dated 25.07.1995 made in O.S.No.178 of 1990 on the file of the I Additional Subordinate Court, Pondicherry.

(2.) During the pendency of the second appeal, both appellants 1 and 2 died and their legal heirs are impleaded as appellants 3 to 9.

(3.) For the sake of convenience, the plaintiff in the original suit is referred as respondent and defendants 1 and 2 in the original suit are referred as deceased appellants 1 and 2 and the legal heirs of the deceased defendants 1 and 2 are referred as appellants 3 to 9 hereafter.