MUNIYAN Vs. KANNAIYAN

JUDGEMENT

(1.) Aggrieved by the unanimous decisions of the Courts below in a suit for partition, the plaintiffs have preferred the instant Second Appeal.

(2.) The suit properties originally belonged to one Sevidan. He had four sons, namely, Munusamy, Parasuraman, Ettiyan and Govindaraj. The first defendant is son of Munusamy and the second defendant is son of Parasuraman. The first plaintiff is the son of Ettiyan and the second plaintiff is the daughter of Govindaraj.

(3.) According to the plaintiffs, the properties originally belonged to Sevidan, who is grandfather of both the plaintiffs and defendants. After the demise of the said Sevidan, the plaintiffs were enjoying the properties and now the plaintiffs claimed that they also have share in the suit properties. Hence, they filed a suit for partition.