SARANGAPANI Vs. VASANTHA

JUDGEMENT

(1.) This is a defendant's revision.

(2.) The first plaintiff in O.S.No.4 of 1997 claimed that she is the wife of one Irisappan @ Kasinathan. He is a son of 1st defendant and brother of second and third defendants. The second plaintiff is the daughter of the first plaintiff. Irisasppan @ Kasinathan is no more.

(3.) The plaintiffs instituted the suit in O.S.No.4 of 1997 in the Family Court, Puducherry seeking declaration that they are the legal heirs of late Irisasppan @ Kasinathan, direction to the first defendant to pay Rs.500.00 per month to each plaintiff, mandatory injunction directing the defendants to return her 'B' schedule movables and permanent injunction restraining them from encumbering 'C' schedule agricultural lands.