VALLIAMMAL Vs. N.LAKSHMI

JUDGEMENT

(1.) Judgment and decree dtd. 17/12/2008 passed in O.S.No.401 of 2005 challenged by the plaintiffs, on being aggrieved by its dismissal.

(2.) Gist of the plaint is as follows:-

(3.) The "A" schedule consists of 28.09 acres of dry land and 21.18 acres of garden lands. Subbia Gounder and his sons sold away their half share in 21.18 acres of garden land and enjoying the 1/2 share in 28.09 acres of dry land. After the death of Subbia Gounder in the year 1938, the property devolved on the five sons of Subbia Gounder, who were in joint enjoyment of the half share in 28.09 acres of dry land and sharing the income. The dispute is in respect of 1/2 share in the dry land measuring 28.09 acres.