RASAYEE Vs. GOVINDASWAMY

JUDGEMENT

(1.) Feeling aggrieved by the Judgment and Decree of 'the Principal Sub Court, Vridhachalam' ['First Appellate Court' for short] passed in A.S. No.7 of 2003, wherein and whereby the Judgment and Decree dated October 28, 2002 of 'the Principal District Munsif Court, Vridhachalam' ['Trial Court' for short] passed in O.S. No.1069 of 1989 was reversed, the plaintiffs in the Original Suit have come up with this Second Appeal.

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

(3.) Case of the plaintiffs is that an extent of 2 Acre 76 Cents in Re- Survey No.123/1 of Narumanam Village, Vridhatchalam Taluk was originally owned by Appadurai as his ancestral entitlement. Appadurai passed away intestate in the year 1957 and he was survived by his wife - Chellammal and his three daughters who are the plaintiffs herein. After the demise of Appadurai, his wife and the plaintiffs who were then minors, were enjoying the aforesaid extent of 2 Acre 76 Cents.