Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 23.12.2004 passed by the Madras High Court (Madurai Bench) in Second Appeal No.19 of 1995 whereby the High Court allowed the second appeal and set aside the order of the lower Appellate Court.
(2.) It is not necessary to set out the entire facts of the case in detail except to the extent necessary for the disposal of the appeal.
(3.) The appellant is the plaintiff and the respondents are the defendants. The appellant and the respondents are members of one family and are thus related to one another.;