P.ARUNACHALAM Vs. M.KALIAMMAL

JUDGEMENT

(1.) The plaintiffs, who laid a suit for partition in O.S.No.877 of 1990, for partitioning four items of properties, having lost it successively both before the trial Court and before the first appellate Court in A.S.No.27 of 2006, are the appellants herein. For narrative convenience, the parties would be referred to as per their rank before the trial Court.

(2.) 1 There is hardly any difference between the parties on the material facts on which the plaintiffs have found the cause for their action. They are as below:

(3.) ***