KASINATHAN Vs. PAULRAJ

JUDGEMENT

(1.) The first and second Plaintiffs are the appellants. The second appeal is filed against the Judgment and Decree dated 08.03.2004, passed in A.S.No.6 of 2004 on the file of the Principal District Court, Ramnad, reversing the Judgement and Decree dated 5.11.2003, made in O.S.No.55 of 2000 on the file of the Principal District Munsif Court, Ramnad.

(2.) The suit is filed for partition of 'A' schedule property into three equal shares, allotting two shares to the plaintiffs and dividing the 'B' schedule property into six shares and allotting two shares to the plaintiffs.

(3.) The brief facts of the case is as follows:-