SULOCHANA Vs. THILAKAVATH

JUDGEMENT

(1.) This appeal is focussed by the plaintiffs in the suit, as against the judgement and decree dated 29.8.2007 passed by the Principal District Court at Perambalur, in O.S.No.1 of 2004, which was one for partition.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The facts giving rise to the filing of this appeal, as stood exposited from the records, could succinctly and precisely be set out thus: