DHANAM @ DHANALAKSHMI; POONGOTHAI; ANNAKILI; NAGAMMAL Vs. KANAGARAJ ASARI

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree passed in A.S.No.2 of 2013, on the file of the Principal District Court, Pudukkottai reversing the judgment and decree passed in O.S.No.16 of 2010, on the file of the Subordinate Court, Pudukkottai. The plaintiffs are the appellants and the respondent was the defendant in the suit. The plaintiffs filed the suit in O.S.No.16 of 2010 for partition and separate possession.

(2.) The brief case of the plaintiffs is as follows:

(3.) The brief case of the defendant is as follows: