CHINNAMMAL Vs. SUBBATHAL

JUDGEMENT

(1.) This second appeal is preferred against the judgment and decree in A.S.No.26 of 2004 dated 17.6.2005 on the file of the Principal Sub Court, Coimbatore, confirming the judgment and decree in O.S.No.841 of 1997 dated 09.02.2004 on the file of District Munsif Court, Coimbatore.

(2.) Defendants 1 and 4 in O.S.No.831 of 1997 are the appellants herein. The Original Suit was filed for partition of the suit properties into five equal shares by metes and bounds and allot one share to the plaintiffs and put them into exclusive possession of that 1/5th share.

(3.) The brief facts necessary for disposal of this second appeal as could be seen from the Plaint are as follows: