RAJENDRAN Vs. DHANALAKSHMI

JUDGEMENT

(1.) THIS Second Appeal has been filed against the judgment and decree dated 08.02.2005, made in A.S.No. 3 of 2004 on the file of Subordinate Court, Paramakudi, confirming the Judgment and Decree, dated 10.10.2003, made in O.S.No. 108 of 2002 on the file of District Munsif Court, Paramakkudi.

(2.) THE defendant in O.S.No. 108 of 2002 is the appellant herein. The trial Court rejected the contention of the appellant and decreed the suit, on 10.10.2003. On 08.02.2005, the first Appellate Court confirmed the said Judgment and Decree, dated 10.10.2003. Aggrieved over the Judgment and Decree passed by the Courts below, the appellant/defendant filed the present second appeal. Pending second appeal, the sole appellant died and the legal representatives of the deceased appellant, who are wife and son of the appellant/defendant, were brought on record as appellants 2 and 3, vide order, dated 24.07.2012, made in M.P.(MD) Nos. 1 to 3 of 2012.

(3.) THE plaintiffs are the legal representatives of one Meenakshi Sundaram, who was the original owner of the suit property. The said Meenakshi Sundaram died in November, 1997. After his death, the plaintiffs, who are the wife, sons and daughters of Meenakshi Sundaram, inherited the suit property. In the year 1994, the defendant approached the plaintiff - Meenakshi Sundaram to sell the property.