SHANMUGAM, Vs. LAKSHMIAMMAL AND THANJAMMAL

JUDGEMENT

(1.) THE unsuccessful plaintiffs, after loosing their suit for partition and separate possession of the suit property before the trial Court and also before the first appellate Court, have brought this second appeal. The first plaintiff is the father of plaintiffs 2 to 4 and also brother of first defendant. The second defendant is wife of plaintiff's younger brother, Late Parasuram.

(2.) BRIEF facts leading to the filing of the second appeal are given as under: -

(3.) AFTER hearing both sides, the trial Court dismissed the suit filed by the plaintiffs on the following grounds mentioned below;