R KANNAIYAN (DECEASED) Vs. P RAJAMANICKAM

JUDGEMENT

(1.) The plaintiff, who lost the case before the Lower Appellate Court has filed the Second Appeal before this Court. The plaintiff is the first appellant herein. The defendant is the respondent herein. Appellants 2 to 7 are the legal heirs of the first appellant. For the sake of convenience the parties will be hereinafter referred to as per their rank in the suit.

(2.) The sum and substance of the plaint averments are as follows.-

(3.) The sum and substance of the written statement averments are as follows:-