L.K.PRAKASH Vs. SOPHIA

JUDGEMENT

(1.) This Second Appeal is directed by the unsuccessful plaintiffs, against the Judgment and Decree dated October 14, 2019 passed in A.S.No.31 of 2019 on the file of 'Principal Subordinate Court, Vellore' ['First Appellate Court' for short], whereby the Judgment and Decree dated January 22, 2018 passed in O.S.No. 133 of 2015 on the file of 'District Munsif Court at Katpadi' ['Trial Court' for short] was confirmed.

(2.) Hereinafter, for the sake of convenience, the parties will be denoted as per their array in the Original Suit.

(3.) In the Plaint, it is averred that the plaintiffs' father - Krishnasamy originally owned and possessed a property measuring 94 Cents in Survey No.132/1 of Chennangkuppam Village, Katpadi Taluk and another property measuring 37 Cents in Survey No.159 of P.K.Puram (Pazhaya Krishnapuram) Village, Katpadi Taluk. Krishnasamy (plaintiffs' father) and his brother - Rajagopal, had no disputes regarding these properties until Rajagopal's death.