LAKSHMI AMMAL AND ORS. Vs. THANGASUBRAMANIAN AND ORS.

JUDGEMENT

(1.) The legal representatives of the original 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 above second appeals were admitted by this Court on 27.05.1997 by framing the following substantial questions of law:-