N.R. SHANMUGHAM Vs. BASKAR & OTHERS

JUDGEMENT

(1.) This Second Appeal has been filed challenging the Judgment and decree dated 20.01.2007 passed in A.S. No.19 of 2005 on the file of Additional District Court (FTC No.V), Tiruvallur reversing the Judgment and Decree dated 27.02.2004 passed in O.S. No.232 of 1990 on the file of District Munsif Court, Tiruttani.

(2.) This Court, while admitting the Second Appeal on 27.09.2007 formulated the following substantial question of law for consideration :

(3.) The first appellant died during the pendency of this Second Appeal and his Legal Representatives were brought on record as Appellants 2 to 7. The first appellant who died during the pendency of this Second Appeal is the plaintiff in the suit. The respondents are the defendants 2 to 6 in the suit. Varnam Narayanasamy Reddy was the first defendant in the suit, who died during the pendency of the suit.