PARVATHI Vs. C.NAGARU PILLAI

JUDGEMENT

(1.) The defendants 2 to 5, 8, 9 and 10 in the suit in O.S.No.223 of 2004 on the file of the Principal District Munsif Court, Nagercoil, are the appellants in this Second Appeal.

(2.) The first respondent herein as plaintiff filed the suit in O.S.No.223 of 2004 for declaration of his title and for recovery of possession of the suit property from the defendant. The original defendant died and his legal representatives were added as defendants 2 to 8, even during the pendency of the suit.

(3.) The case of the plaintiff / first respondent as culled out from the plaint are as follows: