LAWS(MAD)-2018-6-193

MOKKAMAYA THEVAR Vs. RAJAMANI PILLAI

Decided On June 12, 2018
Mokkamaya Thevar Appellant
V/S
Rajamani Pillai Respondents

JUDGEMENT

(1.) The defendant in the suit in O.S.No.361 of 1991 on the file of the District Munsif Court, Periyakulam is the appellant in this appeal.

(2.) The respondents 1 to 4 in this appeal as plaintiffs filed the suit in O.S.No.361 of 1991 before the District Munsif Court, Periyakulam, for a declaration that the suit property belongs to the plaintiffs and for the consequential relief to direct the defendant to deliver possession of the suit property to the plaintiffs.

(3.) The original plaintiff died during the pendency of the suit and respondents were impleaded as the legal heirs of the plaintiff. The case of the plaintiffs in the plaint are as follows: