V. EKAMBARAM (DIED) Vs. S. SEKAR

JUDGEMENT

(1.) The unsuccessful Plaintiff is before this Court in Second Appeal. Pending Appeal, sole Appellant died and the Appellants 2 to 5 have been substituted as Legal Heirs. The Defendants in the Suit are the Respondents herein.

(2.) This Second Appeal has been filed as against the Judgment and Decree dtd. 15/6/2010 in A.S. No.38 of 2008 on the file the Additional Subordinate Court, Chengalpattu confirming the Judgment and Decree, dtd. 18/12/2007 passed in O.S. No.294 of 1999 by District Munsif Court, Chengalpattu.

(3.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court. The brief facts, as per the averments in the Plaint, are as under: