(1.) This Second appeal is focussed by the defendants 1 and 2 animadverting upon the judgment and decree dated 21.9.2010 passed by the Principal District & Sessions Judge, Chengalput, confirming the judgment and decree dated 23.9.2008 passed by the Principal Sub-Judge, Chengalput, in O.S.No.143 of 2000, which was one for partition.
(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) Niggard and bereft of unnecessary details, the germane facts absolutely necessary for the disposal of this second appeal would run thus: