SAKTHI GOPALAKRISHNAN AND ORS. Vs. MYLATHAL AND ORS.

JUDGEMENT

(1.) The plaintiffs in O.S. No. 401 of 2003 on the file of the learned District Munsif, Pollachi are the appellants herein and the respondents are the defendants in the suit. The said suit was filed for partition and for allotment of 1/3rd share each to the appellants herein from and out of the suit property. The trial court dismissed the suit by decree and judgment dated 22.07.2013. As against the same, the appellants filed an appeal in A.S. No. 27 of 2013 on the file of the learned Subordinate Judge, Pollachi. By decree and judgment dated 09.10.2014, the lower appellate court dismissed the appeal thereby confirming the decree and judgment of the trial court. As against the same, the appellants are before this Court with this Second Appeal.

(2.) This Second Appeal has come up before me today for admission. I have heard the learned Counsel for the appellants and the learned Counsel for the respondents 3 to 5 and the 1st respondent herein remained ex -parte throughout. I have also perused the records carefully.

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