JANAKI AMMAL Vs. TAHSILDAR

JUDGEMENT

(1.) The unsuccessful plaintiffs in the suit are the appellants.

(2.) The appellants herein filed a suit for declaration that they are Legal Heirs of deceased Perumal Naidu entitled to succeed to his estate and also for mandatory injunction directing the 1st defendant-Tahsildar, Bhuvanagiri Taluk, to issue Legal Heirship Certificate of deceased Perumal Naidu in favour of the plaintiffs. The suit was dismissed by the Trial Court. The first appeal filed by the plaintiffs was also dismissed by the First Appellate Court. Aggrieved by the concurrent finding, the plaintiffs have come before this Court.

(3.) According to the appellants/plaintiffs, the 1st plaintiff is the wife of one Govindasamy, who is brother of deceased Perumal Naidu. The 2nd plaintiff is the eldest daughter of 1st plaintiff and Govindasamy. The 1st plaintiff had a son by name Srinivasan, who died on 25/9/2016. The plaintiffs 3, 4 and 5 are legal heirs of said Srinivasan (wife, daughter and son).