- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties.
(3.) One Palani Gounder had a first wife Palniammal through whom she had a daughter one Subbathal. The present appellants are the legal heirs of Subbathal. Palani Gounder married for the third time. The third wife was one Chinnammal who had a son and two daughters.;