C.K.GANESAN Vs. THANDAVAMOORTHY CHINNAPPA MUDALIAR

JUDGEMENT

(1.) The third defendant in O.S. No.32 of 1989 and the legal representatives of the sixth defendant in the said suit are appellants herein.

(2.) O.S. No. 32 of 1989 had been filed by the plaintiff, K. Krishnasamy Mudaliyar, seeking a declaration regarding his title to the suit schedule property and to direct the defendant to deliver vacant possession of the property and also to account for future damages from the date of the suit till the date of delivery of possession and for costs of the suit.

(3.) The property was a terraced shop at Sholingur town in Walajah Taluk in the present Ranipet district. Even before stating about the pleadings, it must be pointed out that pending the suit, K. Krishnasamy Mudaliyar died, and his legal representatives had been brought on record as the second plaintiff and as third to sixth defendants. The second plaintiff C.K.Gopal Mudhali also died during the pendency of the suit, and his legal representatives had been brought on record as plaintiffs 3 and 4.