SHANMUGHAM AND ORS. Vs. VELLAIYAPPA GOUNDER AND ORS.

JUDGEMENT

(1.) THE above appeal arises against the judgment and decree passed in O.S. No. 12 of 1984, on the file of the Subordinate Court, Karur. The plaintiffs are the appellants and the respondents were the defendants. The first appellant died during the pendency of the appeal and his legal representative was impleaded as fourth appellant. Similarly the fourth respondent died during the pendency of the appeal.

(2.) THE plaintiffs filed the suit in O.S. No. 12 of 1984 for partition and separate possession. The brief case of the plaintiffs is as follows:

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