KARUPPAN Vs. CHELLAIAH

JUDGEMENT

(1.) THE legal heirs of the deceased/defendant as appellants have challenged the judgment and decree dated 31/7/1996 passed in Appeal Suit No.44 of 1995 by The Additional District Court -cum -Chief Judicial Magistrate Court, Pudukottai, wherein the judgment and decree passed in Original Suit No.114 of 1991 by the District Munsif Court, Aranthangi are set aside.

(2.) THE respondents herein as plaintiffs have instituted the Original Suit No.114 of 1991 on the file of the District Munsif Court, Aranthangi for the reliefs of declaration and permanent injunction, wherein the deceased defendant has been shown as the sole defendant.

(3.) THE nubble of the averments made in the plaint can be stated like thus: -