VELUSAMY Vs. P.C. PANGAJAM

JUDGEMENT

(1.) C.M.A.No.2268 of 2013 and C.R.P (NPD) No.3120 of 2013 arise out of the same issue. Hence, both the cases are disposed of by way of this common judgment.

(2.) The appellants in C.M.A.No.2268 of 2013 and the petitioners in C.R.P.(NPD) No.3120 of 2013 are one and the same.

(3.) The appellants in C.M.A.No.2268 of 2013 viz., Velusamy, Parameswari and Chitradevi, who are the revision petitioners in C.R.P.(NPD) No.3120 of 2013 are the grand son and grand daughters of the deceased Valliammal, who was the plaintiff in O.S.No.65 of 1997 and they are also the son and daughters of the deceased Mariammal, who was the first defendant in the said suit on the file of the Sub Court, Gobichettipalayam. The respondents in C.M.A.No.2268 of 2013 as well as C.R.P.(NPD) No.3120 of 2013 viz., P.C.Pangajam, M.Sri Ganesh, M.Sri Sakthivel and M.Sri Saravanan are defendants 2 to 5 in the said suit. They are the legal heirs of one P.C.Mariappan, who was the pre-deceased son of the plaintiff Valliammal.