P V PARASURAMAN (DIED) Vs. RAVICHANDRAN @ MURUGAN

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.21 of 2008 on the file of Sub- Court, Theni, has preferred this second appeal as against the judgment and decree in A.S.No. 9 of 2009 on the file of Additional District and Sessions Court, Theni at Periyakulam, confirming the judgment and decree dated 13.04.2009, dismissing the suit in O.S.No.21 of 2008 on the file of the Sub- Court, Theni.

(2.) During the pendency of this second appeal, the appellant namely, P.V.Parasuraman, died. The appellants 2

(3.) The suit properties are described in two items. Item I is an extent of 1 acre lying in the middle out of an extent of 3 acre 45 cents in S.No.658 situated in Karattukattu Revenue Village, Allinagaram Village, Theni District. Item II of the plaint schedule is an extent of 45 cents on the western side of the total extent of 65 cents in S.No.656 situated in the same village. Both the properties are described with reference to four boundaries. The case of the plaintiff in the suit in O.S.No.21 of 2008 on the file of Sub-Court, Theni, is as follows: