SURYAMURTHY (DIED) Vs. D.MOHAMED YASI MARAICOIR (DECEASED)

JUDGEMENT

(1.) The above appeal arises against the judgment and decree passed in O.S.No.25 of 1999 on the file of the Additional District Court, Karaikal.

(2.) The 1st defendant is the 1st appellant, who died during the pendency of the appeal and his legal representatives were brought on record as the appellants 2 and 3. The respondents 1 to 12 are the plaintiffs 1 to 12. The 13th respondent is the 2nd defendant in the suit. The 7th respondent had died during the pendency of the appeal and his legal representatives were brought on record as respondents 14 to 16. The 1st respondent/1st plaintiff also died during the pendency of the appeal and his legal representatives were brought on record as the respondents 17 to 22.

(3.) The plaintiffs filed the suit in O.S.No.25 of 1999 for declaration, for recovery of possession and for mesne profits.