KANNUCHAMY Vs. PERIYATHAL

JUDGEMENT

(1.) This second appeal has arisen from the judgment of the learned Subordinate Judge, Palani, made in A.S.No.60/97 affirming the judgment of the learned District Munsif, Palani, made in O.S.No.93/90, wherein a suit for partition by the appellants herein was dismissed.

(2.) This Court heard the learned Counsel appearing for the appellants, and had a scrutiny of the available materials. This Court is of the considered opinion that no case is made out for an admission, since the Court is unable to notice any question of law, much less substantial question of law, to be formulated in this appeal.

(3.) The appellants/plaintiffs sought for a partition in respect of th share in plaint 'A' Schedule property and for possession in respect of plaint 'B' Schedule property, alleging that Nallammal, who is the owner of the properties, has executed two settlement deeds in their favour on 21.9.1972; and that in view of the same, they are entitled to the properties.