TIRUGNANASAMBANDAM Vs. HEMA

JUDGEMENT

(1.) This memorandum of Second Appeal has been directed against the judgment and decree, dated 27.09.2011 and made in A.S.No.7 of 2011 on the file of the District Court, Karaikal, confirming the Judgment and Decree dated 15.03.2011 and made in O.S.No.252 of 2007 on the file of the Principal District Munsiff Court, Karaikal.

(2.) The defendants are the appellants herein whereas the respondent is the plaintiff.

(3.) After the pronouncement of the judgment in the appeal in A.S.No. 7 of 2011, the first appellant being the first defendant had passed away. Therefore, in view of the order passed in the Miscellaneous Petition No.1 of 2015, the appellants 3 to 5 have been brought on record as the legal heirs of the deceased defendant/appellant.