SIVATHANULINGAM Vs. SANKARALINGAM (DIED)

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the first Appellate Court, reversing the judgment and decree of the Trial Court, which granted a decree of partition in favour of the plaintiffs, the present Second Appeal is filed.

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

(3.) The brief facts leading to the filing of the suit are as follows: