CHINNAN Vs. SANGAN (DIED)

JUDGEMENT

(1.) This litigation commenced more than two decades ago, to be precise on 06.08.1996 when one Chinnan along with his son and three daughters launched a suit against one Sangan (since deceased) regarding a vacant site admeasuring 2160 square feet or thereabouts.

(2.) A thumbnail sketch of facts absolutely essential for appreciating this judgment is set out infra under the caption 'Factual matrix in a nutshell'. To be noted, 'Factual matrix in a nutshell' contains only facts which are imperative for understanding and appreciating this judgment sans other particulars and details.

(3.) Facts in a Nutshell :