PONNUMONY Vs. THANSILAS

JUDGEMENT

(1.) The defendants 4 to 7, 9 to 12, 14 to 18 are the appellants herein. The respondents 1 to 3 herein are the plaintiffs in O.S. No. 573 of 1985 on the file of the Principal District Munsif, Kuzhithurai for partition of eight cents in the suit property.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The gist of the facts of the case are as follows: