P. SUBRAMANIAM Vs. A. PALANISAMY

JUDGEMENT

(1.) This appeal filed by the unsuccessful plaintiffs, who filed the suit for partition and failed.

(2.) For clarity, the parties are described as per the designation and ranking found in the plaint.

(3.) Brief facts of the case is that, plaintiffs 1 and 2 and defendants 2 to 4 are the sons and daughter of the first defendant Palanisamy. Alleging that the suit property is the family property jointly held by the plaintiffs and the defendants in which the first defendant is the Kartha of the family, suit for partition filed by two sons of Palanisamy.