M.Dhandapani, J. - (1.) The plaintiff who lost his case before the Courts below has filed this second appeal.
(2.) The first appellant herein is the sole plaintiff and the respondents 1 to 8 herein are the defendants 1 to 8 in the suit in O.S.No.412 of 1989. Appellants 2 to 6 being legal heirs of the first appellant are impleaded in the second appeal. For the sake of convenience, the parties are hereinafter referred to as per their rank in the suit.
(3.) The sum and substance of the plaint averments are as follows: The suit schedule properties were originally owned and possessed by Boja Gowder, the father of the plaintiff and grand father of the defendants 1, 3 to 8 and father - in - law of the second defendant. The first defendant is the son of deceased Bellie/ son of deceased Boja Gowder. Defendants 3 to 8 are the sons of Bogan/ the third son of deceased Boja Gowder.;