(1.) Feeling aggrieved with the Judgment and Decree, dated December 22, 2017 passed in O.S. No.237 of 2005 by 'the Additional District Court, Chengalpattu' (henceforth 'Trial Court'), the Plaintiffs therein filed an Appeal Suit in A.S. No.688 of 2018, and the Defendants 3 to 11 therein filed an Appeal Suit in A.S. No.299 of 2018. Since both the Appeal Suits arise out of the same Judgment and Decree, they are disposed of by this Common Judgment.
(2.) For the sake of convenience, henceforth, the parties will be referred to as per their array in the Suit.
(3.) The Plaintiffs and the First Defendant - Devan are Sisters and Brother respectively, born to the couple - Murugan and Kuppammal. Murugan died in the year 1974 and Kuppammal died in the year 1995 leaving behind the Plaintiffs and the First Defendant (D1) as their Legal Representatives.