NATESAN Vs. V K RATHINAKUMAR

JUDGEMENT

(1.) The first appellant who is the defendant in the original suit has filed the second appeal against the Judgment and decree dated 30.04.2001 made in A.S.No.18 of 1999 passed by the learned Judge, Madhuranthagam confirming the decree dated 24.12.1998, passed in O.S.No.105/1995 by the District Munsif, Madhuranthagam.

(2.) For the sake of convenience, the parties are referred to as per their rank in the suit. During the pendency of the appeal, the sole appellant died and the legal representatives of the sole appellant are brought on record as appellants 2 to 11. The respondent / plaintiff filed a suit for declaration and permanent injunction.

(3.) The sum and substance of the plaint averments are as follows: