VENKATESAN Vs. RAMAGOUNDER

JUDGEMENT

(1.) The unsuccessful plaintiffs are the appellants herein.

(2.) The appellants/plaintiffs filed the suit for partition of their 5/24 share of the suit property.

(3.) The case of the plaintiffs is that, the first defendant is the Kartha and the defendants 2 to 4, are his sons and the second defendant is the father of the plaintiffs. The suit property is the ancestral property of the plaintiffs and the defendants and in that suit property, the second defendant has got 1/4 share. Therefore, the plaintiffs are entitled to 5/24 share in the suit property. Without giving the plaintiffs, their share, the defendants 1, 3 and 4, in collusion with the second defendant, are denying the right of the plaintiffs and are attempting to sell the property. Hence, the suit was filed for partition.