PALANIAMMAL Vs. JAMBULINGAM SERVAI

JUDGEMENT

(1.) Suit in O.S.No.111 of 1986 filed for partition was partly allowed. Hence, in respect of the disallowed portion, the plaintiffs have preferred the present Appeal Suit.

(2.) For clarity sake, the parties are referred to their status and ranking found in the trial Court decree.

(3.) The factual background of the case: O.S.No.111 of 1986:-