RAJA GOUNDER Vs. M. SENGODAN

JUDGEMENT

(1.) Leave granted.

(2.) The Defendant Nos. 3 to 5 in O.S. No. 357 of 1985 before the Court of the Subordinate Judge, Sankari, Coimbatore District, Tamil Nadu, are the Appellants in the Civil Appeal. The Appellants assail the judgment and decree of the Trial Court and the High Court of Judicature at Madras, dismissing the suit filed by Respondent No. 1 and Respondent No. 2 for partition and separate possession of the plaint schedule properties.

(3.) A genealogy is prefaced to appreciate the relationship between the parties: -