NAGAMMANIAMMAL Vs. GOVINDASAMY (DIED)

JUDGEMENT

(1.) This Second Appeal has been preferred against the Judgment and Decree, dated 21.01.1992 made in O.S. No. 218 of 1987 on the file of the Subordinate Court, Periyakulam.

(2.) The appellant herein was the first defendant in the suit filed by the plaintiff therein. The plaintiff filed the suit, seeking declaration of title, delivery of possession, final decree for redemption of mortgage and other consequential relief in respect of the suit property against the first appellant/D1 and two others.

(3.) The trial court, considering the evidence both oral and documentary and also the arguments advanced by both sides, has decreed the suit as prayed for. Aggrieved by which, the first defendant in the suit has preferred this appeal. As the plaintiff was reported dead, the Legal Representatives of the deceased plaintiff have been impleaded as respondents 4 to 8 in the appeal.