LAKSHMI Vs. UNIQUE INDUSTRIAL HANDLERS (P) LTD

JUDGEMENT

(1.) The appellants are the defendants in O.S.No.1645 of 2012 on the file of the VII Additional District Judge, City Civil Court at Chennai. The said suit was filed by the respondent herein/plaintiff seeking for the following reliefs_

(2.) The 1st defendant Mrs.Lakshmi is the mother of the 2nd defendant Mr.M.J.Seshagiri. The 3rd defendant M.M.Jankiraman is the son of the 2nd defendant. During the pendency of the suit, the 1st defendant died; hence, the defendants 2 & 3 were recorded as the Legal Heirs of the 1st defendant. Subsequently, the 2nd defendant also died during the pendency of the suit; hence, his wife / mother of the 3rd defendant was brought on record as the Legal Heir of the 2nd defendant arraying her as fourth defendant.

(3.) For the sake of convenience, the parties will hereinafter be referred to as per their rankings in the suit as the plaintiff and defendants.