ANTONYAMMAL Vs. REGINA DURAISAMY

JUDGEMENT

(1.) The instant Second Appeal is directed against the final decree proceedings in a suit for partition in O.S.

(2.) Heard Mr. S.V. Jayaraman, learned Senior Counsel appearing for the appellants and Mr. Mukunth, learned counsel for the respondents 1 and 2 and perused the records.

(3.) The respondents 2 and 7 in the final decree proceedings are the appellants. The legal heirs of the third defendant in the suit are the petitioners in the final decree proceedings in I.A. No. 1565 of 2005.