NAMBIRAJAN Vs. MOHAN

JUDGEMENT

(1.) The defendants 1 to 7 in the suit in O.S.No.131 of 2007 on the file of the Subordinate Judge, Valliyoor, are the appellants in the above second appeal.

(2.) The first respondent in the appeal filed a suit for partition of his 1/4th share in the suit schedule properties. The suit properties are described in two items. The first item is having an extent of 99 cents of lands in Survey No.852/19 in Ervadi Village, Nanguneri Taluk, Tirunelveli District. The second item is also a land measuring an extent of 1 Acre 74 cents in Survey in 854/2B in Ervadi Village, Nanguneri Taluk, Tirunelveli District.

(3.) The case of the plaintiffs, as set out in the plaint, are as follows: