GANESAN Vs. PALANIAMMAL (DIED)

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree dated November 28, 2018 passed in A.S. No.72 of 2016 by the 'Additional District and Sessions Court, Ariyalur' ['First Appellate Court' for brevity], whereby the Judgment and Decree dated April 30, 2012 passed in O.S. No.344 of 2004 by the 'District Munsif Court, Jayankondam' ['Trial Court' for brevity] was confirmed.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit. Plaintiffs' Case:

(3.) Murugan, the First Plaintiff's husband, moved to Malaysia in his young age, where he married the First Plaintiff. Their children, including late Subramaniyan and Plaintiff Nos.3 & 4, were born there. The Second Plaintiff is Subramaniyan's son. Murugan and the First Plaintiff sent money from Malaysia to one Ayyakkannu, who used it to purchase 5.82 Acres in Survey No.211/1 in Murugan's name vide two Sale Deeds dated August 28, 1940 and September 6, 1940.