R PONNUSAMY (DIED) AND ORS Vs. S VELUSAMY

JUDGEMENT

(1.) The second appeal arises out of the judgment and decree dated 17.12.2004 in A.S.No.78 of 2003 on the file of the Additional District Court (Fast Track Court No.III), Namakkal, confirming the judgment and decree dated 25.11.1998 in O.S.No.146 of 1997 on the file of the District Munsif Court-cum-Judicial Magistrate's Court, Paramathi.

(2.) The averments made in the plaint are as follows:-

(3.) The gist and essence of the written statement filed by the defendants are as follows: