PERIAMMAL Vs. RAMESH

JUDGEMENT

(1.) The unsuccessful plaintiffs in the suit in O.S.No.150 of 2007 on the file of the Additional District Judge, Fast Track Court No.2, Salem are the appellants in the above appeal.

(2.) The suit in O.S.No.150 of 2007 was filed by the plaintiffs for partition of their 3/5th share in all the suit properties.

(3.) It is the case of plaintiffs/appellants in the plaint, that the suit properties belonged to one Kaligounder who died about 15 years ago. It is admitted that the said Kaligounder died leaving behind his two sons, Ramasamy and Subramaniam, and three daughters namely the plaintiffs/appellants.