VIJAYA Vs. KUPPUSAMY

JUDGEMENT

(1.) The present appeal suit is directed against the judgment and decree dated 02.06.2017 passed by the learned Additional District Judge, Namakkal in O.S.No.37 of 2012.

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

(3.) The suit was instituted by the appellants/plaintiffs for partition and the plaintiffs as well as the defendants 3, 4 and 5 are the daughters and sons of defendants 1 and 2. In other words, the first defendant Mr.Kuppusamy and the second defendant, wife of the first defendant Mr.Kuppusamy, are the parents of the plaintiffs as well as the defendants 3, 4 and 5. The relationship between the parties are admitted and there is no dispute.