(1.) PLAINTIFFS 2 to 6 in the suit are the appellants before this court. The respondents herein are defendants 1 to 12 and 14 to 16. Since defendants 13, 17 and 18 remained ex parte before the lower court, they are not made as parties to the appeal. As the 6th respondent died, his legal representatives have been brought on record as respondents 16 to 25 by an order of court. The suit filed by the plaintiffs for partition; for mesne profits and accounts was dismissed on merits. Hence the present appeal. It may be noticed here that the suit was originally filed by one Govindarajulu Naidu as the sole plaintiff and since he died pending suit, his legal representatives have been brought on record as plaintiffs 2 to 6. Therefore in this judgement the parties to the appeal would hereinafter be referred to in the same rank in which they were on record in the plaint. The pleadings of the parties before the lower court are lengthy pleadings and they are in English. As those pleadings form part of the records, I am inclined to state hereunder only the concised case of the parties before the lower court.
(2.) THE case of the plaintiffs is as follows: