- (1.) Testamentary Original Suit in T.O.S.No.25/2002 and the Civil Suit in C.S.No.325/2003, both on the file of this Court, came to be disposed of by a common judgment rendered on 22.4.2009, by the learned Single Judge.
(2.) The original side appeal in O.S.A.No.173/2009 is preferred against the judgment and decree in C.S.No.325/2003. The second defendant is the appellant herein. Pending appeal, he died and his legal representatives were brought on record as appellant Nos.2 to 4 in the appeal. Pending appeal, the second respondent also died and his legal representatives have been brought on record as respondents 3 to 5 in the appeal.
(3.) The Original Side Appeal in O.S.A.No.174/2009 is preferred against the judgment and decree in T.O.S.No.25/2002. The plaintiff is the appellant herein. Pending appeal, the plaintiff died and his legal representatives have been brought on record as appellant Nos.2 to 4 in the appeal.;