ANTHONISAMY NADAR Vs. KANIKKAI MARRY

JUDGEMENT

(1.) Defendants 1 and 3 in O.S.No.199 of 1986 on the file of the Sub Court, Nagapattinam are the appellants.

(2.) Respondents 1 to 8 filed the suit for partition of their 1/2 share in the suit properties and the suit was partly decreed and preliminary decree was passed in respect of A schedule and B schedule items 1 to 4 and 7 to 10 and in respect of loans, the plaintiffs/respondents 1 to 8 were held liable to pay half the amount and in respect of 'D' and 'E' schedules, the suit was dismissed. Aggrieved by the same, defendants 1 and 3 filed the present appeal.

(3.) The case of the plaintiffs is as follows:-