P.M.RAJESHWARI Vs. P.KANTHIMATHI

JUDGEMENT

(1.) This Second appeal is focussed by the defendants animadverting upon the judgment and decree dated 25.11.2011 passed by the Subordinate Judge, Tambaram, in A.S.No.144 of 2009, reversing the judgment and decree dated 30.6.2009 passed by the Additional District Munsif, Alandur, in O.S.No.404 of 1998, which was one for declaration.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court. Pendente lite the original plaintiff-Padmanabhan died and his L.Rs. were impleaded as plaintiffs.

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this second appeal would run thus: