VALLIAMMAL Vs. VISALAKSHI

JUDGEMENT

(1.) The Plaintiff in the Suit is the Appellant in the above Appeal. The Second Appeal has been filed against the Judgment and Decree, dtd. 3/8/2009 in AS. No.135 of 2000 on the file of First Additional District Judge of Coimbatore, confirming the Judgment and Decree, dtd. 31/3/2000 in O.S. No.139 of 1991 on the file of Subordinate Judge, Tiruppur. The First and Second Defendants died pending Suit and the Defendants 3 to 10 were impleaded as Legal Heirs in the Suit.

(2.) Pending Appeal, the First Respondent died and Respondents 2 to 4 have been recorded as Legal Heirs. The Fifth Respondent also died and the Respondents 6 to 8 have been recorded as his Legal Heirs. Further, the 8th Respondent in the Appeal also died and the Respondents 9 to 11 have been impleaded as his Legal Heirs.

(3.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.