R VAIKUNTHANATHAN Vs. RAJEEVALOCHANACHARI

JUDGEMENT

(1.) Since the dispute involved in the second appeal and in the civil revision petition pertains to the same trust, both the matters are taken up together and disposed of by this common judgment.

(2.) The above Second Appeal arises against the judgment and decree in A.S.No.79 of 1994 on the file of the Principal District Court, Chengleput reversing the Judgment and Decree in O.S.No.59 of 1981 on the file of the Subordinate Court, Tiruvallur.

(3.) The second plaintiff in the suit is appellant in the above second appeal. The respondents 1 and 2 are the defendants 9 and 10 and the 3rd respondent is the legal representative of the deceased first respondent.