RAJENDRAN Vs. R.V.SARAVANAN

JUDGEMENT

(1.) This Appeal is filed by the plaintiffs who have instituted the suit in O.S.No.55 of 2012 on the file of the District Court, Karaikal for the relief of partition and separate possession. The trial court, by the judgment and decree dated 22.12.2017 dismissed the suit which gave rise to the filing of the present appeal.

(2.) The Plaintiffs have filed the suit in O.S. No. 55 of 2012 for the following relief:

(3.) The case of the appellants/plaintiffs, as could be culled out from the plaint, is as follows: