KARUPPASWAMY ALIAS PUSSARI Vs. SUBRAMANIAN LATE KARUPPAN CHETTIAR

JUDGEMENT

(1.) The plaintiffs in O.S.909/1995 on the file of the Sub Court, Palakkad, are the appellants in this second appeal. The said suit was for setting aside Ext.B2 order and Ext.B1 certificate of purchase dt. 12.3.1981 after ignoring a partition of the year 1985 and for recovery of the plaint schedule item No.1 admeasuring 6.36 acres from the 1st defendant and to declare that the plaint schedule item No.2 admeasuring 2.02 acres belongs to the plaintiffs as per Ext.A3 will and also for recovery of possession of plaint schedule item No.2.

(2.) The facts as concurrently found leading to the impugned decrees are the following:-

(3.) The learned counsel for the appellants reiterated before me the contentions of the plaintiffs.