JAYALAKSHMI AND ORS. Vs. MOHANKUMAR AND ORS.

JUDGEMENT

(1.) This memorandum of second appeal has been directed against the judgment and decree dated 19.3.2014 and made in A.S. No. 02 of 2002 on the file of the learned Principal Subordinate Judge, Erode confirming the judgment and decree dated 24.12.1998 and made in O.S. No. 523 of 1995 on the file of the learned Principal District Munsif, Erode. The appellants 1 to 3 herein are the legal representatives of the deceased plaintiff P. Rangasamy whereas, the respondents herein are the defendants 1 to 5 in the suit in O.S. No. 523 of 1995.

(2.) For easy reference and also for the sake of convenience, the appellants and the respondents may hereinafter be referred to as the plaintiff and the defendants wherever the context so requires.

(3.) The deceased plaintiff P. Rangasamy, had originally filed the above suit as against the defendants 1 to 5 seeking the following reliefs: