LAKSHMIAMMAL Vs. SAROJA

JUDGEMENT

(1.) The appellants who are the defendants 10 and 11 in the original suit preferred this second appeal against the decree and judgment passed in A.S.No.20 of 2005 wherein confirmed the decree and judgment passed in O.S.No.41 of 2003.

(2.) For the sake of convenience, the defendants 10 and 11 in the original suit in O.S.No.41 of 2003 referred as appellants. The plaintiff in the above said suit referred as 1st respondent. The defendants 1 to 9 in the above said original suit referred as respondents 2 to 10 hereafter.

(3.) Heard Mr.A.Thiyagarajan, learned counsel appearing for the appellants, Mr.T.R.Rajagopalan, learned Senior Counsel appearing on behalf of learned counsel M/s.N.Krishnaveni for R1 and Mr.K.Srinivasan, learned Senior Counsel appearing on behalf of Mr.M.P.Senthil, learned counsel for R2 to R7 and R9.