SATHISH KUMAR Vs. KRISHNASWAMY GOUNDER (DIED)

JUDGEMENT

(1.) The plaintiffs in O.S.No. 397 of 1987 on the file of the third Additional Sub Court at Coimbatore are the appellants herein.

(2.) O.S.No. 397 of 1987 had been filed by the plaintiffs Satish Kumar and Suresh Kumar against their paternal grand uncle Krishnaswamy Gounder and his son Sreerangaraj and also against their father, A.Rangasamy and also against their paternal uncle A.Rajagopal, seeking partition and separate possession of 5/9 th share with respect to the properties given in schedule 'A' to the plaint or with respect to the properties given in schedule 'B' to the plaint and for consequential reliefs of accounts and costs.

(3.) By Judgment dtd. 13/9/1996, the suit was partly decreed by holding that the plaintiffs are entitled to an undivided 1/6 th share in the properties described in the 'B' schedule to the plaint.