NANJAPPAN Vs. KANDAYAMMAL ALIAS KANDAMMAL

JUDGEMENT

(1.) THE defendants 1 to 4 and 6 who have lost before the both the courts below are the appellants.

(2.) THE respondents/plaintiffs 1 and 2 are mother and daughter respectively. THEy filed the suit for declaration that the suit'a'schedule property belonged to the plaintiffs absolutely and for possession of the same from the appellants/defendants and for mesne profits at the rate of Rs. 7,000/- per year in respect of'a'schedule lands and for partition and separate possession of 1/6th share in the suit'b'schedule property in favour of the first plaintiff and for means profits at the rate of Rs. 1,500/- per month in respect of'b' schedule property.

(3.) HEARD Mr. T. Murugamanickam, learned counsel for the appellants and Mr. M. Sundresh, learned counsel for the respondents.