RAMACHANDRAN AND ORS Vs. SONAIYYA AND ORS

JUDGEMENT

(1.) This Appeal Suit is focussed by the original defendants animadverting upon the judgment and decree dated 29.04.1992, passed in O.S.No.1 of 1991 by the learned Subordinate Judge, Devakottai.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Appeal Suit would run thus: The plaintiffs filed the suit for partition on the main grounds that the suit property found described in the schedule of the plaint was allotted to the share of the Maruthukani Servai in a partition emerged between himself and his brothers. Subsequently, Maruthukani Servai died and his wife also predeceased him. Hence, the plaintiffs, who happened to be the brothers' children of Maruthukani Servai are entitled to get partitioned along with the first defendant, who happened to be the son of his brother Mayazhagu. The second defendant is the son of the first defendant.