ARPUTHAM Vs. RADHAMANI

JUDGEMENT

(1.) The appellant, who is the first defendant in the original suit filed this second appeal against the judgment and decree dated 18.10.2001 made in A.S.No.126 of 2001 on the file of the II Additional District Court, Salem, reversing the judgment and decree, dated 22.06.2001 made in O.S.No.316 of 2000 on the file of the II Additional District Court, Salem.

(2.) For the sake of convenience, the first defendant in the suit is referred as appellant and the plaintiffs in the suit are referred as respondents 1 to 4 and defendants 2 and 3 are referred as respondents 5 and 6 hereafter.

(3.) The respondents 1 to 4/plaintiffs filed the suit for declaration that the 1st respondent is lawfully wedded wife of the deceased Rajagopal and respondents 2 to 4 are legitimate children of the deceased Rajagopal.