MURUGESAN Vs. RAJENDRAN

JUDGEMENT

(1.) The Defendants Nos.3 to 9 in O.S. No.2 of 2008 have preferred this Appeal against the Judgment and Decree passed in O.S. No.2 of 2008 on the file of the Additional District Court, Vellore on 4/2/2011.

(2.) The grand children of Tmt. Amaravathi Sadakaran, namely Rajendran and Sampath (sons of Chinnakuzhandai Gounder) had filed the Suit in O.S. No.2 of 2008 for partition of 1/3rd share in the Suit properties and for possession.

(3.) The Defendants are the Legal Heirs of Veerabathiran and Perumal, who are the brothers of Sadakaran @ Ponnusamy Gounder.