B. PRABHAKARAN Vs. C. VEERASAMY NAIDU

JUDGEMENT

(1.) THE plaintiffs in O.S. No. 45 of 1996 on the file of the Subordinate Judge, Kallakurichi are the petitioners in the above revision filed under Article 227 of the Constitution of India.

(2.) THE plaintiffs have filed the suit for declaration and injunction, declaring that the defendant are bound by the oral partition made in January, 1973 and subsequently by document dated 9.9.1973 evidencing the oral partition executed by all the four branches of the family of Bethasami.

(3.) HEARD the learned counsel for the petitioners and the respective counsel appearing for the respondents.