LAKSHMI Vs. SARADHAMMAL

JUDGEMENT

(1.) The present Second Appeal arises out of the judgment and decree of the Court of the II Additional Subordinate Judge at Villupuram in A.S.No.177 of 2003 dtd. 28/3/2013 in reversing the judgment and decree of the Court of the II Additional District Munsif, Tirukoilur in O.S.No.92 of 2007 dtd. 31/7/2011.

(2.) The appellant before me is the plaintiff in the suit. For the sake of convenience, the parties are referred to as per their ranks in the suit.

(3.) The plaintiff presented O.S.No.92 of 1997 seeking for the relief of declaration and for injunction. Pending the suit, the original plaintiff Angamuthu Gounder passed away leaving behind him, his wife Ellammal, daughters Lakshmi, and Selvi, and son Elumalai. Pending the suit, Ellammal passed away and since the legal representatives were already on record, plaintiffs 3 to 5 were recorded as the legal representatives of the deceased second plaintiff.