R SARATHA Vs. S KRISHNAVENI

JUDGEMENT

(1.) The plaintiffs in the suit in O.S.No.13 of 2005 on the file of the First Additional District Judge, Trichy, are the appellants in the above First Appeal.

(2.) The appellants have filed the suit for partition and separate possession of their ½ share in the suit property. The suit property is a house plot measuring an extent of 3,600 square feet in T.S.No.2067 (Old) and New T.S.No.17.

(3.) The brief facts as set out in the plaint are as follows: