(1.) The defendant in the suit in O.S.No.66 of 1992 on the file of the Sub Court, Ramanathapuram, is the appellant in this appeal. Since the appellant died during the pendency of this appeal, his legal representatives namely appellants 2 to 8 are prosecuting this appeal. The first respondent in this appeal is the plaintiff in the suit in O.S.No.66 of 1992. The first respondent also died during the pendency of this appeal. The second respondent namely the husband of the first respondent was brought on record, as the legal representative of the deceased first respondent. The second respondent also died subsequently and the third respondent in the appeal was brought on record as the legal representative of the deceased second respondent on the basis of a Will alleged to have been executed by the second respondent.
(2.) The deceased first respondent filed a suit in O.S.No. 66 of 1992 for declaration of her title to the suit properties and for consequential permanent injunction restraining the deceased first appellant from interfering with her peaceful possession and enjoyment of the suit properties.
(3.) The case of the plaintiff in the suit are as follows:
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