GOMATHIAMMAL Vs. P MUTHUKRISHNAN

JUDGEMENT

(1.) UNSUCCESSFUL plaintiff before the trial court are the appellants in this appeal.

(2.) THE case of the plaintiffs is as follows:

(3.) POINT for consideration is whether the suit property is the self-acquired property or ancestral property and whether the plaintiffsfather Periasamy Konar is dead as conceded by the plaintiffs.