GOWRI AMMAL Vs. VAITHILINGAM DECD

JUDGEMENT

(1.) THE unsuccessful plaintiffs before the courts below have filed this second appeal.

(2.) THE plaintiffs filed a suit in O.S.No.26 of 1983 on the file of the Sub-Court, Cuddalore for partition of 1"5th share in item Nos.1 to 13 and 2"5th share in item Nos.14 to 19 of the plaint schedule properties, and also for 2"5th share in the 'B' schedule jewels.

(3.) THE substantial questions of law that arise for consideration in this second appeal are:-