MUNUSAMY UDAYAR Vs. S LAKSHMI

JUDGEMENT

(1.) THE defendant who lost before both the courts below is the appellant in this Second Appeal.

(2.) ORIGINALLY the suit was filed by the deceased first plaintiff for declaration and recovery of possession of the suit property from the appellant herein/defendant in the suit. Since the first plaintiff died on 24. 2. 1990 pending suit, his legal representatives were impleaded as plaintiffs 2 to 7 who are the respondents 1 to 6 in this Second Appeal.

(3.) THE trial Court decreed the suit as prayed for granting the relief of declaration and recovery of possession in favour of the respondents 1 to 6 and therefore the appellant herein preferred the appeal in A. S. No. 37 of 1992 on the file of the Subordinate Judge, Arani challenging the legality of the judgment and decree passed by the trial court. In the first appellate court also, the judgment and decree passed by the trial court were confirmed and the appeal was dismissed. Hence, this Second Appeal.