KANDASWAMY KONAR Vs. KANDASWAMY KONAR

JUDGEMENT

(1.) PLAINTIFFS 2 and 3 in O.S.No.15 of 1979 on the file of the Principal District Munsif, Coimbatore are the appellants in the Second Appeal. The suit itself was instituted by their father one Kumaraswamy Konar, who was the first plaintiff in the suit. He having died pending suit, the appellants came on record as plaintiffs 2 and 3. The suit was for declaration of the plaintiffs title to the suit property, for recovery of possession and for past and future profits. The suit property is described in the plaint as door No.6, Assessment No.7711 in Plot No.26 measuring east west 70 feet, north west 70 feet of a total area of 7 cents in S.No.37 bounded on the north by a street, south by Palaniappa Konar's house and west of Palaniappa Konar's house and Ramaswamy Konar's house and east of door No.7 in Uppilipalayam Village, Masakkalipalayam, Singanallur Municipality.

(2.) THE case as set out in the plaint is as follows:

(3.) AT the time of admission the following substantial questions of law were framed in the Second Appeal: