T. BOOPATHI Vs. K. THIRUVENGADAM

JUDGEMENT

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

(2.) For the sake of convenience the parties are referred as per ranking before the trial Court.

(3.) The appellants/plaintiffs filed a suit for partition seeking 6 and 12 shares respectively in the schedule properties. The plaintiffs are the sons of the first defendant-Thiruvengadam filed the suit in O.S.No.3732/1996 seeking share in the property in Item Nos.1&2 of the schedule suit properties.