P CHIKKARAJ Vs. K N DHANALAKSHMI AND ANOTHER

JUDGEMENT

(1.) The appellants 1 to 3 are the defendants.

(2.) Dhanalakshmi, the first respondent herein, is the wife of Chikkaraj, the first appellant herein. On her behalf and on behalf of her minor son Prabhakaran, the second respondent, as his natural guardian, filed the suit in O.S.No.240 of 1990 praying for granting maintenance of Rs.500/- per month and for division of the suit properties into six equal shares and to allot two such shares to the second respondent being the son of the first appellant. The said suit was dismissed by the trial Court. However, the appeal filed by the plaintiffs/respondents before the lower appellate Court was allowed and the suit was decreed in favour of the plaintiffs. Hence, this second appeal by the defendants/appellants.

(3.) The case of the plaintiffs is as follows: