P.BALUSAMY Vs. RATHNAM

JUDGEMENT

(1.) The plaintiffs in O.S.No.6 of 2007 on the file of the Sub Court, Udumalpet are the appellants herein.

(2.) The suit O.S.No.6 of 2007 had been filed by P.Balusamy and by the widow, daughter and son of his brother P.Kanagarajan seeking partition and separate possession of the suit schedule property and for consequential reliefs and for costs of the suit. The suit was filed against Rathanam and Vijayamani, the sisters of the 1st plaintiff P.Balusamy and P.Kanagarajan.

(3.) By judgment dtd. 24/4/2009, the suit was dismissed.