P R SUNDARAVADANAM Vs. P R VIMALA

JUDGEMENT

(1.) FOR the sake of convenience, the parties are referred to as they are arrayed in the Letters Patent Appeal.

(2.) L .P.A. No.69 of 1994 is filed by the appellants/ plaintiffs against the order of K.Swamidurai, J., in C.M.P. No.15486 of 1993 in A.S.SR. No.97114 of 1992 (now numbered as Appeal No.127 of 1994) dated 12.1.1994 condoning the delay of 3,670 days in filing the appeal against the judgment and final decree dated 6.10.1982 in I.A.No.19362 of 1980 in O.S. No.2443 of 1969 on the file of the Third Assistant Judge, City Civil Court, Madras. C.M.P. No.6549 of 1995 has been filed by the appellants to receive the documents filed as additional evidence. Appeal No.127 of 1994 has been filed by the respondents against the final decree passed in I.A. No.19362 of 1980 in O.S. No.2433 of 1969 on the file of the Third Assistant Judge, City Civil Court, Madras.

(3.) AFTER considering the other points, the trial court passed a final decree as follows: