VASUKI Vs. K.JANAKIRAMAN

JUDGEMENT

(1.) Feeling aggrieved with the judgment and decree dated February 27, 2019, passed in O.S.No.47 of 2016 on the file of 'II Additional District Judge, Vellore @ Ranipet' (henceforth 'Trial Court'), the plaintiffs therein have filed this appeal under Sec. 96 of the Code of Civil Procedure, 1908 praying to set aside the judgment and decree, allow the Appeal and decree the Suit as prayed for in the plaint.

(2.) Since the fourth appellant - K.Kirubavathi passed away during the pendency of the appeal, her legal representatives were brought on record as Appellant Nos.5 to 7, vide order of this Court dated February 22, 2022 made in CMP No.1765 of 2022 in A.S.No.564 of 2019.

(3.) For the sake of convenience, henceforth, the parties to this appeal suit will be referred to as per their array in the Original Suit i.e., the 'appellants' herein and the 'respondents' herein will be referred to as 'plaintiffs' and 'defendants' respectively.