SOWBAKIAM AMMAL Vs. POWNAMBAL AMMAL

JUDGEMENT

(1.) The appellants in the above second appeal, who are defendants-7 to 13 in O.S.No.718 of 1982, on the file of the District Munsif, Panruti, are the legal representatives of one Thillai Govinda Padayachi, the first defendant in the said suit, laid by the first respondent/plaintiff, who is nonetheless the wife of Arumugha Padayachi, for partition of her share, separate possession and for mesne profits. Whereas Arumugha Padayachi and the said Thillai Govinda Padayachi, are brothers.

(2.) Respondents-2 to 6 are defendants-2 to 6 in the suit, whereas, defendants-2 and 3 are sisters of Arumugha Padayachi and Thillai Govinda Padayachi; and the fourth defendant is said to be the second wife of Arumugha Padayachi and the fifth and sixth defendants are said to be the children of Arumugha Padayachi through the second wife.

(3.) Admittedly, the suit property originally belonged to one Manicka Padayachi, who is nonetheless the father of Arumugha Padayachi, Thillai Govinda Padayachi and defendants-2 and 3/respondents-2 and 3 in this appeal.