(1.) Leave granted.
(2.) Heard Mr. S. Nagamuthu, learned counsel appearing for the appellants and Mr. V.N. Subramaniam, learned counsel appearing for the respondent.
(3.) This appeal is by the defendant against the judgment dated 7.11.2016 passed by the Madras High Court, Madurai Bench in Appeal Suit (MD) No.55 of 2002 wherein the High Court had reversed the judgment of the Trial Court dismissing the suit for partition.