A. NARASIMHAN AND ORS. Vs. ATHILAKSHMI AND ORS.

JUDGEMENT

(1.) THE above appeal arises against the judgment and decree passed in O.S.NO.128 of 1983 on the file of the Subordinate Court, Srivilliputhur. The first defendant has filed the above appeal and during the pendency of the appeal, the first defendant had died and his legal representatives were brought on record as appellants 2 to 4. The plaintiffs are the respondents 1 to 5 and the defendants 2 to 5 are the respondents 6 to 9. The plaintiffs filed the suit in O.S. No. 128 of 1983 for declaration that the "B" schedule property belongs to the plaintiffs and subsequently directing the first defendant to deliver the possession of the "B" schedule property and for past and future damages.

(2.) THE brief case of the plaintiffs is as follows:

(3.) THE fourth defendant supported the case of the plaintiffs and prayed for a decree in favour of the plaintiffs.