MANGATHAI AMMAL AND ORS. Vs. RAJESWARI AND ORS.

JUDGEMENT

(1.) The above Appeal arises against the judgment and decree passed in O.S.No.124 of 1990 on the file of Subordinate Court, Arni

(2.) The defendants 1 to 3 are the appellants. The 1st appellant had died during the pendency of the appeal and her legal representative were brought on record as the appellants 3 to 5. Respondents 1 to 8 are the plaintiffs, 9th respondent was the 4th defendant in the suit and the respondents 10 to 12 are the legal representatives of the deceased 3rd respondent.

(3.) The plaintiffs filed the suit in O.S.No.124 of 1990 for partition and separate possession.