K.S. PURURARAS Vs. P.N.V. EASWARAN

JUDGEMENT

(1.) The judgment and decree dated 20.4.2001 and made in A.S.No.169 of 1999 on the file of the learned III Additional City Civil Court Judge, Chennai, confirming the judgment and decree dated 20.8.1997 and made in O.S.No.2889 of 1993 on the file of the learned XIII Assistant City Civil Court Judge, Chennai, have been challenged in this Second Appeal.

(2.) The defendant in the suit is the appellant, whereas the plaintiffs 1 to 5 are the respondents herein. For easy reference and also for the sake of convenience, the parties to the Second Appeal may hereinafter be referred to as the plaintiffs and defendant wherever the context so require.

(3.) The suit property has been described in the schedule of plaint as under:-