(1.) There are two sets of parties in these proceedings. There are also two rounds of litigation in the instant case. Therefore, the parties are referred to collectively by their respective ranks in the trial Court in the first round of litigation.
(2.) Elaborating a little more on this, one party is S.M.A.Mohamed Saleem, his wife and five sons on one side. The adversaries are A.Ramachandran and P.Senthurpandi, on the other side.
(3.) Entire proceedings commenced three decades and three years ago. To be precise, it commenced on 26.02.1985, 33 years ago, when S.M.A.Mohamed Saleem, filed a suit in O.S.No.71 of 1985, on the file of the 'Additional District Munsif Court, Tuticorin', hereinafter referred to as 'trial Court in first round', for the sake of convenience and clarity. This suit is O.S.No.71 of 1985 and aforesaid A.Ramachandran and P.Senthurpandi, were arrayed as defendants 1 and 2, respectively.