- (1.) Leave granted.
(2.) The appellants - plaintiffs had instituted a civil suit (O.S. No.222 of 1998) in the City Civil Court at Madras seeking, inter alia, following reliefs: "A. Declaring that the first plaintiff is the legally wedded wife of the deceased Gunaseelan S/o V.M. Aalai. B. Declaring that the plaintiffs 2 to 4 are the legitims to children of the first plaintiff and late Gunaseelan S/o Alai. C. Declaring that the first plaintiff as wife, the plaintiffs 2 to 4 as children and the 3rd defendant as mother are the legal heirs of late Gunaseelan S/o V.M. Aalai."
(3.) The suit was filed in a situation where the legal heirship obtained by the plaintiff's - appellants was sought to be challenged by the defendants 1 and 2 who claimed to be the wife and son of late Gunaseelan whom the plaintiff No.1 also claimed to be her husband.;