T R GOVINDASAMY Vs. T R NATARAJAN

JUDGEMENT

(1.) THE defendants in O. S. No. 653 of 1999 on the file of the II Addl. District Munslf, Coimbatore. are the revision petitioners.

(2.) THE respondents in this revision petition as plaintiffs have approached the trial Court, for the relief of partition of the suit property and for permanent injunction against defendants 1 to 4, from alienating or encumbering the suit property.

(3.) THE plaintiffs in the plaint have traced title to the suit property to the original owners viz. , Narayanaswamy Naidu and Perumal Naidu, who are brothers. As per the averments in the plaint, the owners of the property settled the same in favour of Narayana Naidu and Rangaswamy Naidu. The plaintiffs, tracing the succession under them, have filed the suit, for partition of their 3/7th share in the suit property.