CHITHRA Vs. KUPPAN

JUDGEMENT

(1.) The 7th defendant is the appellant herein. The plaintiff and the other defendants are the respondents.

(2.) For the sake of convenience, the parties will be referred to, as they were referred in the trial court.

(3.) The brief facts leading to the instant first appeal are as follows: The suit property originally belonged to Chinnammal. Chinnammal's husband is Munusamy. They had two sons namely Chinnathambi @ Chinnapaiyan, Vedhachalam Naicker, and one daughter Govindammal. The plaintiffs are the children of Govindammal. Defendants 2 to 6 are the children of Chinnathambi @ Chinnapaiyan. Vedhachalam Naicker is 1st defendant.