R.C.SUBRAMANIAN Vs. S.SULOCHANA

JUDGEMENT

(1.) This second appeal has been filed challenging the concurrent findings of the courts below. Brief facts leading to the filing of the second appeal:

(2.) The Appellants 1, 2 and 3 are the defendants 1, 2 and 13 respectively in the suit O.S.No.103 of 2008 on the file of the Principal District Munsif Court, Erode. The first respondent is the plaintiff, the respondents 2 to 11 are the defendants 3 to 12, the respondents 12 to 17 are the defendants 14 to 19 in the suit O.S.No.103 of 2008. During the pendency of this second appeal, the fifth respondent died and respondents 18 to 21 were brought on record as his legal representatives by order of this Court dated 22.06.2016 passed in CMP.Nos.7949 to 7951 of 2016.

(3.) For the purpose of convenience, the parties are referred to as per their ranking before the Trial Court.