LAKSHMI DEVI AMMAL Vs. EZHUMALAI (DIED) & OTHERS

JUDGEMENT

(1.) The unsuccessful plaintiffs are the appellants herein.

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

(3.) The plaintiffs have filed a suit for declaration to declare Ex.A1 and Ex.A2(=Ex.B1)-Will alleged to have been executed by Kuppusamy Naicker in favour of the defendants 1 and 2 as null and void and consequential relief of Permanent Injunction restraining the defendants from alienating and encumbering the suit properties.