VIJAYA Vs. RANGANATHAN

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree, dated 29.2.2008, passed in A.S. No. 49 of 2006 on the file of the Principal District Judge, Vellore, confirming the judgment and decree, dated 5.1.2005 passed in O.S. No. 107 of 1998 on the file of the Subordinate Judge, Tirupattur. The defendants 3 and 4 are the appellants. The third defendant died during the pendency of the second appeal and therefore, her legal representatives were brought on record as appellants 3 to 7. The respondents 1 and 2 were the plaintiffs 2 and 3 and the respondents 3 and 4 were the defendants 1 and 5 in the suit.

(2.) The plaintiffs filed the suit in O.S. No. 107 of 1998 for partition and permanent injunction.

(3.) Brief case of the plaintiffs are as follows:-