LAWS(MAD)-2019-7-174

G NISHANTHI Vs. G DEBORAH (DECEASED)

Decided On July 17, 2019
G Nishanthi Appellant
V/S
G Deborah (Deceased) Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 09.11.2018 passed in A.S.No.17 of 2018 on the file of the XVII Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 05.10.2017 passed in O.S.No.1486 of 2015 on the file of the XVIII Assistant Judge, City Civil Court, Chennai.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The plaintiffs/appellants had levied the suit against the defendants for seeking the relief of declaration that they and the defendants 1 & 2 are the legal heirs of the deceased Gunasingh, who died on 01.09.2014.