(1.) The present appeal suit is directed against the judgment and decree dated 06.09.2016 passed by the learned V Additional District Judge, Coimbatore in O.S.No.271 of 2012.
(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 appellants/plaintiffs instituted a suit for partition.