VENKATAMMAL Vs. K.T. SAKTHIVEL

JUDGEMENT

(1.) The appeal suit on hand is directed against the judgment and decree dated 29.06.1998 passed by the learned Sub Judge, Krishnagiri in O.S.No.187 of 1988.

(2.) The appellants in the appeal suit are the plaintiffs in the suit and the respondents in the appeal suit are the defendants in the suit.

(3.) The suit was instituted by the appellants for partition.