B. SAROJA AMMAL Vs. MURALI DOSS

JUDGEMENT

(1.) This Original Side Appeal has been preferred against the judgement and decree dtd. 30/7/2007, passed by the learned Single Judge in C.S. No. 769 of 1998, in and by which, the suit filed by the first respondent is partly allowed.

(2.) The appellants herein are the defendants 1, 3, 4 and 6, the first respondent is the plaintiff and the respondents 2 and 3 are the defendants 2 and 5 in the above said Civil Suit. First defendant is the mother of the plaintiff and defendants 2, 3, 4 are his sisters and the fifth defendant is the son of his deceased sister and the sixth defendant is his younger brother.

(3.) The plaintiff filed the suit for the relief of declaration and permanent injunction.