O. RAJARAM Vs. DINDIGUL TOWN SOURASHTRA MAHAJANA SABHA

JUDGEMENT

(1.) THE second defendant in O.S.No.900 of 1992 on the file of the First Additional District Munsif Court, Dindigul is the appellant before this Court. He is aggrieved by the judgment dated 12.4.2007 passed by the First Appellate Court confirming the judgment of the trial Court in O.S.No.900 of 1992.

(2.) THE facts which are necessary for the purpose of disposing off the appeal are as under: The first respondent herein, as the plaintiff, filed O.S.No.900 of 1992 against one S.P.Baradhan and the appellant herein who is the second defendant in the suit. Pending suit, the first defendant passed away and therefore, defendants 3 to 8 were brought on record in the place of the first defendant as his legal heirs.

(3.) FOR the sake of convenience, the parties are referred to as per their rankings in the suit.